MRINAL KANTI DAS PODDER Vs. SK. ABDUL MOHIT

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Counsel for the opposite party in support and against the instant revisional application.

(2.) The present case is now taken up for passing appropriate order.

(3.) In this revisional application as filed under Article 227 of the Constitution of India, the revisionist being the plaintiff/landlord in a suit for eviction of the tenant has assailed the order No. 64 dtd. 7/5/2022 as passed in O.S. No. 250 of 2012 by the learned Civil Judge (Junior Division), 1st Court, Sadar Paschim Medinipur, whereby and whereunder the said court in the said suit for eviction under the provisions of West Bengal Premises Tenancy Act, 1997 (hereinafter referred to as the said Act of 1997) has been pleased to allow the defendant/tenant's application under Ss. 7(1) and 7(2) of the said Act of 1997 holding the amount of arrears of rent together with statutory interest to the tune of Rs.20,460.00 which according to the learned trial court had already been deposited by the defendant with a further direction upon the defendant/tenant to go on depositing Rs.100.00 towards rent from the month of June, 2022 till disposal of the said suit.