DINESH SAMANTA Vs. PRODIP KUMAR SAU

JUDGEMENT

(1.) THIS revisional application is directed against Order No. 108 dated 18th May 2007 passed by the Senior Judge -in -Charge, (Junior Division), 6th Court, Howrah, in Title Suit No. 114 of 2002 by which an application under Order 7 Rule 11 (d) of the Code of Civil Procedure is rejected on contest.

(2.) THE plaintiff/opposite party instituted an ejectment suit, being Title Suit No. 114 of 2002, under the provisions of the West Bengal Premises Tenancy Act, 1997, on 31st July 2002.

(3.) THE petitioner, being the defendant in the said suit, entered appearance and took steps by filing an application under Section 7 (2) of the said Act raising dispute as to the period of default, alleged in the plaint. The said application was ultimately disposed of and a revisional application, challenging the said order, is pending before this Court.