SUBHENDRANATH BHATTACHARYA Vs. RAMALA GHOSH

JUDGEMENT

(1.) By this Revisional Application the Plaintiff challenged the impugned order No. 55 dated 19-2-1992, passed by the Judge, City Civil Court, 8th Bench, in Ejectment Suit No. 183 of 1987, rejecting the Defendants' application under Section 17(2) and 17(2A) of the West Bengal Premises Tenancy Act 1956, read with Section 151 of the Civil Procedure Code and also rejecting the plaintiff's application under Section 17(3) of the West Bengal Premises Tenancy Act, 1956 (which term will be referred to hereafter as "the Act").

(2.) In a short compass the fact of the case is that the plaintiff is the Owner of Premises No. 8, Girish Avenue, Calcutta-700 003.

(3.) One Nirendra Nath Bose, since deceased, was a monthly tenant under the plaintiff's in respect of four rooms, bath, privy and kitchen on the ground floor of that premises at a monthly rental of Rs. 130/(besides be Rs. 10.00 per month for taxes including the electric charges) payable according to English calendar month.