JASPAL SINGH CHANDHOK Vs. SANDEEP PODDAR

JUDGEMENT

(1.) Plaintiffs have filed the instant application under Sec. 15 of the Commercial Courts Act, 2015 for transfer of suit being C.S. No. 214 of 2010 from this Court to Commercial Division.

(2.) The plaintiffs has initially filed the suit in the year 2010 under the West Bengal Premises Tenancy Act, 1997 praying for following reliefs :

(3.) After filing of the written statement by the defendants, the plaintiffs have made amendment by incorporating paragraph 31A as well as prayer C1 of the plaint by incorporating the ground of Transfer of Property Act, 1887. Amended paragraph 31A and prayer C1 reads as follows :