DEBABRATA NATH Vs. AMARNATH SINHA

JUDGEMENT

(1.) The application being CAN 1 of 2023 is being considered first. Through the said application the petitioner/tenant has prayed for repairing the tenanted portion.

(2.) The Ld. Counsel appearing on behalf of the petitioner/respondent/tenant has submitted that he is praying for allowing the petitioner/tenant to repair the portions of the entire suit property consisting of two bed rooms, separate portion of veranda attached thereto along with kitchen, dining space, bath cum privy on the eastern portion of the ground floor situated at 8, Selimpur Lane Kasba Kolkata -700031, at the cost of the said tenant as the aforementioned tenanted portion is in very precarious condition and at any point of time there may be irreparable loss.

(3.) The Ld. Counsel appearing on behalf of the appellants/landlords graciously and specifically submitted that the tenants may carry out repairing of their tenanted portion without changing the nature and character of the suit property and without claiming any equity. Considering the submissions of the Ld. Counsels and on going through the photographs furnished, this Court allows the tenant to repair the suit property at his own cost without changing the nature and character of the suit property. It is needless to mention that the tenant shall not claim any equity for the expenses borne by him. As such the application being CAN 1 of 2023 is disposed of.