CHARUBALA DEV NATH Vs. NIRANJAN PATHAK

JUDGEMENT

(1.) -The landlord-defendant by this revision challenged order No. 42 dated 11.3.92 passed by Munsif, 1st Court, Baraset in Title Suit No. 241 of 89 directing the police to implement the order of injunction passed by the said Munsif Court on 7-8-89, upon an application by the plaintiff-tenant under section 151 of the Code of Civil Procedure, dated 9-11-91.

(2.) The brief profile of the plaint case is that the plaintiff is a tenant under the defendant at a monthly rental of Rs. 200 payable according to English calendar month and that he is paying rent regularly to the defendant landlady.

(3.) His electricity is being supplied from the meter standing in the name of one Sri Ajit Kumar Nandy and for the consumption of the electricity the plaintiff is paying charges. The land-lady disconnected the said electric connection.