VENUS DRUG CENTRE Vs. DINABANDHU HAJRA AND ORS.

JUDGEMENT

(1.) Heard the learned Counsel for both the parties.

(2.) This revisional application has been directed against the Order No. 112 dated 15th February, 2014 passed by learned Civil Judge (Junior Division), 1st Court, Hooghly in Title Suit No. 249 of 2007 where learned court below while disposing of the application under Sec. 151 of the Code of Civil Procedure coupled with an application under Sec. 5 of the Limitation Act rejected the prayer of the petitioner (who is a tenant of the original suit and hereinafter referred to as the petitioner) for extension of time for making deposit of the arrears of rent in five equal instalments and consequently allowed the application under Sec. 7(3) of the West Bengal Premises Tenancy Act, 1997, filed on behalf of the opposite parties (the plaintiff landlord of the original suit and hereinafter referred to as the opposite parties), resulting the defence of the petitioner herein to be struck off.

(3.) Being aggrieved by such order of rejection as noted above, the petitioner preferred the revisional application questioning legality and propriety of the order dated 15th February, 2014.