FUSIE CHUNG CHEN Vs. SRI MUKTALAL SHAW

JUDGEMENT

(1.) This revisional application has been filed challenging the order No.63 dated September 8, 2022 passed in Ejectment Suit No.96 of 2013 re- numbered as Ejectment Suit No.5497 of 2014. The order impugned was passed by the learned Judge, 4th Bench, Presidency Small Causes Court, Calcutta.

(2.) By the order impugned, the application filed by the petitioner under Order 1 Rule 10(2) of the Code of Civil Procedure, was rejected and a date was fixed for evidence of DW, as a last chance.

(3.) The eviction suit was filed on the ground of default and sub-letting.