SUNIL CHANDRAN Vs. SUROTH GHOSH

JUDGEMENT

(1.) The petitioner before this Court is a defendant in a suit for eviction and is aggrieved by the order dtd. 6/10/2023 passed by learned Civil Judge (Junior Division), 2nd Court, Alipore, South 24-parganas in rejecting the petition of the petitioner under Order VIII Rule 9 of the Code of Civil Procedure. The case of the petitioner in the application under Order VIII Rule 9 of the Code of Civil Procedure may be summed up thus: