BASUDEV DAS Vs. DHIRENDRANATH DAS

JUDGEMENT

(1.) THE present revision, at the instance of the judgment-debtor petitioner, is directed against an order No. 23 dated 28-7-90 passed by Shri B. Mitra, Munsif, 2nd Court, Howrah, in title Execution Case No. 32 of 1989 rejecting the Misc. Case No. 95 of 1989 started upon an application under Section 47 of the Code of Civil procedure.

(2.) IN brief, the fact of the case is, that the opposite party herein, got a decree on compromise in Title Suit No. 277 of 1986 from the Second Court of Munsif, Howrah, for eviction of tenant/petitioner from the suit premises. The suit was on the ground of reasonable requirement, default and expiry of the period of agreement.

(3.) IN the plaint, it has been alleged that at the time of induction an agreement in writing was entered into between the opposite party and the petitioner herein fixing the period of tenancy for 5 years commencing from the date of execution of the agreement and ending with the month of august, 1985.