BITHI CHAKRABORTY Vs. INDIRA CHATTERJEE

JUDGEMENT

(1.) THIS Revisional Application is directed against Order No. 41 dated 8. 8. 1985, passed by the 1st Court of Munsiff, Sealdah, in Title Suit No. 94 of. 1981, allowing the amendment of the written Statement.

(2.) TO embark on an enquiry, about the fate of the rival claims, a brief synopsis of the fact, in my view is essential.

(3.) THE suit is a chronic dispute between the Landlord and the Tenant where the petitioner sought for eviction of the opposite party who succeeded to the tenancy after the demise of Girija Bhusan Chatterjee who was a monthly tenant of a portion of Premises No. 53a, Charak Danga Road, P. S. Belliaghata subject to payment of Rs. 50/- as rent per month payable according to English calendar.