LAXMI MODAK Vs. BISWESWAR DEY

JUDGEMENT

(1.) The petitioner before this Court is the tenant in a suit for eviction filed by the opposite party and is aggrieved by the order No. 50 dated February 24, 2022, and order No. 57 dated June 27, 2022 passed by Learned Civil Judge (Junior Division) Nabadwip, Nadia in R. C. Case No. 01/2019.

(2.) The case of the petitioner may be summed up thus:

(3.) The petitioner being aggrieved by the order dtd. 24/2/2022 passed by the Learned Trial Judge has come up with the instant application.