AMIT KUMAR CHAMARIA Vs. SINGH TYRE

JUDGEMENT

(1.) This revisional application is directed against the order being No. 66 dated 25th November, 2013 passed by the Learned Civil Judge (Junior Division), 1st Court at Howrah, in Title Suit No. 51 of 2011 thereby allowing the application under Section 7(2) of the West Bengal Premises Tenancy Act, 1997.

(2.) The petitioner as the plaintiff filed a suit for eviction against the opposite party who was inducted as a monthly tenant in respect of one shop room situated in the ground floor of suit premises at a monthly rent of Rs. 20/- payable according to English Calendar month under the petitioner.

(3.) The rent from the opposite party was realized by Sri Raghunath Prosad Bubna, Receiver appointed in Money Execution Case No. 23 of 1961 who has been discharged as a Receiver vide Order dated 10th February, 2009 passed by the learned Civil Judge (Senior Division) 2nd Court, Howrah. After discharge of the Receiver the petitioner issued a letter of request to the opposite party to pay the arrear rent along with maintenance charges, municipal taxes and interest @ 10% p.a. from April 1993, within a period of seven days from the date of letter since the opposite party was a statutory defaulter,.