SUSHIL KUMAR MISHRA Vs. SHATRUGHNA PRASAD SINGH

JUDGEMENT

(1.) This revisional application is directed against the order dated 17th April, 2015 passed by the learned Civil Judge (Junior Division), 1st Additional Court, Alipore in Ejectment Suit No. 21 of 2014, by which an application under Section 151 of the Code of Civil Procedure filed by the defendant/petitioner is rejected.

(2.) In a suit for eviction of a monthly tenant on one or more grounds envisaged under Section 6 of the West Bengal Premises Tenancy Act, 1997 the defendant/petitioner appeared and raised a dispute under Section 7(2) of the said Act inviting the Court to determine the same.

(3.) It appears from the order disposing of an application under Section 7(2) of the said Act that the Court invited the parties to submit the statements of deposits and the relevant documents in support thereof and after considering the respective stands of the parties found that the petitioner is defaulter in payment of rent for the month of January, 2004; November, 2004 to March, 2005; February, 2013 and March, 2013.