LILAVATI DEVI Vs. KELVIN JUTE AND CO LTD

JUDGEMENT

(1.) Heard the ld. Advocates for parties and perused the record.

(2.) The landlord-petitioner by this revision challenged order No. 78 dated 21st day of July, 1992 passed by the Assistant District Judge, 3rd Court, Alipore, in Title Suit No. 113 of 1985, allowing the Tenant's Defendant's application under Order 18, Rule 2(4) read with Section 151 of the Civil Procedure Code.

(3.) The short background of the case is that the Opposite Party was a Tenant regarding 3rd floor at Premises No. P-545, Lake Road Extension, Calcutta-700 029, at a monthly rental of Rs. 750.00 on the basis of a Registered Lease dated 19th day of June, 1964 for a period of 21 years commencing from 1st day of June, 1964 and expiring on 31st day of May, 1985.