JAGAT SINGH DUGAR Vs. LALIT KUMAR AGARWAL

JUDGEMENT

(1.) The petitioner files affidavit of service along with postal receipts which show sending of notice upon the opposite parties. However, Mr. Rahul Karmakar learned advocate appears for the opposite parties.

(2.) The plaintiff petitioner being the landlord has filed Title suit No.259 of 2018 for recovery of possession of disputed shop room after evicting the defendants opposite parties alleged trespassers.

(3.) However, the defendants after putting their appearance before the learned Court below had filed applications under sec. 7(1) and 7 (2) of the West Bengal Premises Tenancy Act, 1997 seeking leave of the Court to deposit admitted rent and for determination of the amount of rent, if any, payable by the defendants to the plaintiff.