DEEP CHAND HIRAWAT Vs. KAMALA DEVI CHOWDHARY

JUDGEMENT

(1.) This revisional application arises out of an order dated September 28, 2022, passed by learned Judge, 6th Bench, Presidency Small Causes Court at Calcutta, in Ejectment Suit no.110 of 2019.

(2.) By the order impugned, the learned court below allowed an application filed by the plaintiffs under Sec. 7 (3) of the West Bengal Premises Tenancy Act, 1997. The defendant is the petitioner.

(3.) The defense of the defendants against delivery of possession, was struck off.