AMALGAMATED FUELS LIMITED Vs. PRADIP KUMAR JAIN

JUDGEMENT

(1.) The plaintiff has filed Civil Suit No. 173 of 2021 against the defendant for eviction, recovery of possession and for mesne profit. In the suit, the defendant has filed the present application being G.A No. 1 of 2022 for dismissal of the suit or in the alternative, the plaintiff of the suit be taken off the file.

(2.) The defendant has filed the present application on the following grounds:

(3.) Mr. Rupak Ghosh, learned Advocate representing the defendant submitted that the monthly rent of the suit schedule premises is Rs.9,923.00 per month and the Municipal Taxes payable by the defendant is Rs.6,003.00 thus the plaintiff cannot file the suit for eviction of the defendant before this Court.