RAMESH CHANDRA MAJUMDAR Vs. SOBODHBALA DASI

JUDGEMENT

(1.) This is a petition for revision of an order made by a learned Judge of the Small Cause Court directing certain security under Section 14 (1) of the West Bengal Premises Rent Control (Temporary Provisions) Act, 1950.

(2.) The suit had been brought by the landlord for ejectment and for a large sum as arrears of rent. An application was made to the Court under Section 14 that the Court should ascertain in the amount of the arrears of rent and direct the tenant to deposit the same and the future monthly rent as it fell due in Court pending the disposal of the case.

(3.) The case for the tenant is that there is no rent due at all because under an agreement made between him and the landlord the tenant was entitled to deduct from a future rent the cost of repiars. The tenant claims that the repairs cost Rs. 2,000/- and if that was deducted from the rent as it fell due, nothing was due and owing for rent.