SOVA SHAW Vs. PARTHA SANTRA

JUDGEMENT

(1.) Challenge is the order dtd. 24/8/2022 passed in connection with Ejectment Suit No. 13 of 2020 whereby Ld. Civil Judge, Junior Division, Bidhannagar allowed an application under Sec. 7 (2) of the West Bengal Premises Tenancy Act, 1997 (forshort Act of 1997) after determining the relationship of landlord and tenant, decided quantum of admitted rent and arrears rent to the tune of Rs.36,960.00 for the period since January, 2011 to December, 2019 and January, 2020 to December, 2020.

(2.) Plaintiff/petitioner herein filed a suit under Sec. 6 of the Act of 1997 for eviction and recovery of Khas possession. Defendant/opposite party herein entered appearance in the suit by filing written statement. Thereafter, defendant/opposite party herein filed application under Sec. 7(1) & 7(2) of the Act of 1997 with a prayer to determine the dispute of arrears of rent.

(3.) Ld. Trial Judge recorded the impugned order.