RATAN LAL SINGH Vs. GEZER BROS P LTD

JUDGEMENT

(1.) This rule was obtained by the tenant defendant against Order No. 47, dated July 15, 1970 passed by the trial court rejecting his application under Section 17D (1) of West Bengal Premises Tenancy Act, 1956, as not maintainable.

(2.) The point for determination in this rule is the interpretation of the word "decree" in Section 17D of the Act. This section, a new section, was inserted in the Act, with retrospective effect, by Section 5 of the West Bengal Premises Tenancy (Second Amendment) Act, 1969 (West Bengal Act XXXIV of 1969) hereinafter referred to as 1969 Act. Sub-section (1) provided as follows:

(3.) Under Sub-section (2), on such application being made, all proceedings in execution of the decree are to remain stayed pending its disposal. in Sub-section (3) provision has been made, on such application, for determination of rent by court on hearing such evidence as may be adduced by the parties, in case of decree under 1956 Act, the total amount the tenant was liable to deposit or pay under Sub-section (1) or (2) of Section 17 during the period ending with the date of the decree after giving credit for deposits or payment under above provisions and in case of decree under the West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 (hereinafter referred to as 1950 Act) the total amount the tenant was liable to deposit on account of rent including arrears of rent for the period ending with the date of the decree had an order under Section 14 (4) was made, after giving credit of every deposit made by the tenant during the period, and, in either case, the total amount from the date of the decree till the date of the order calculated on the basis of the monthly sum equivalent to the rent last paid the tenant was liable to pay after giving credit to the tenant of all such sums paid or deposited with Rent Controller or in Court or to the landlord for such period. On such determination, the Court is to direct the tenant by order to deposit the said amounts and cost as may be awarded within a period not exceeding sixty days. Sub-section (4) provides that if the tenant deposits the amounts as directed, the Court shall allow the application under Sub-section (1), set aside the decree for recovery of possession and dismiss the suit. in Sub-section (5), it is provided that if the tenant fails to deposit the amount as may be directed by the Court in pursuance of above provisions, his application under Sub-section (1) shall be dismissed.