SHIB SANKAR GHOSH Vs. JOYANTA KUMAR BASU

JUDGEMENT

(1.) I am dealing with an application for stay of Execution Case being no. 28 of 2016 pending before the learned Civil Judge, (Junior Division) 3rd Court, Sealdah, District North 24 Parganans. Background in Brief:-

(2.) Petitioner/appellant was a tenant under the respondent/plaintiff at a monthly rent in respect of a shop room in the buildings owned by the respondent/ decree holder at BH-13, Sector 2, Salt Lake City, Kolkata 700064.

(3.) In the year 2006 respondent/plaintiff initiated a proceeding before Rent Controller Bidhannager for fixation of fare rent which was assessed at Rs.1980.00 by the order of the Rent Controller on 26/3/2007. That order of Rent Controller was challenged in appeal before the learned Land Reforms and Tenancy Tribunal in OA(P) No. 688 of 2008 wherein the order of the Rent Controller was set aside with a direction to pass reasoned order after hearing.