LAWS(CAL)-2002-4-2

SWAPAN KUMAR DUTTA Vs. DHARAM CHAND JAISWAL

Decided On April 08, 2002
SWAPAN KUMAR DUTTA Appellant
V/S
DHARAM CHAND JAISWAL Respondents

JUDGEMENT

(1.) This revisional application is at the instant of an application under Order 22 Rule 10 of the Code of Civil Procedure and is directed against order dated August 17, 2001 passed by the learned Judge, 3rd Bench, City Civil Court at Calcutta in Misc. Appeal No. 10 of 2000 thereby affirming Order No. 15 dated July 4, 2000 passed by the learned Judge 6th Bench, Small Causes Court at Calcutta in Ejectment Suit No. 221 of 2000.

(2.) The opposite party No. 2 brought against opposite party No. 1 a suit being Ejectment Suit No. 221 of 2000 for eviction on the grounds mentioned in section 13(1) of the West Bengal Premises Tenancy Act.

(3.) During the pendency of such a suit the opposite party No. 2 executed a deed of lease for 25 years with further option for renewal in respect, of the properties including the subject matter of such Ejectment Suit No. 221 of 2000 in favour of the petitioner.