GOUTAM CHANDRA Vs. SRIKANTA BERIA

JUDGEMENT

(1.) In spite of service no one appears on behalf of the opposite party. Notice showing service filed today be kept with the record.

(2.) This revisional application is directed against Order No. 37 dated 7th April 2010 passed by the learned Judge, 3rd Bench, Small Causes Court at Calcutta, in Ejectment Suit No. 397 of 2004 by which an additional written statement is accepted.

(3.) Admittedly, the petitioner instituted an eviction suit against the opposite party under the provisions of the West Bengal Premises Tenancy Act, 1997. The opposite party filed written statement denying the allegations made in the plaint and on the basis of the pleadings and the disputes raised therein, the issues have been framed.