RAFIQ & ANR Vs. MUNSHILAL & ANR.

JUDGEMENT

(1.) It is submitted by Mr. Dey, learned Advocate appearing on behalf of the petitioner, that as the opposite party no.1 has expired leaving behind the sole heir, the opposite party no.2, let this application be allowed.

(2.) The prayer is not opposed. Let the name of the opposite party no.1 be deleted from the cause -title of this revisional application. Cause -title be amended accordingly.

(3.) The application, being CAN 4118 of 2016 is, thus, disposed of. C.O. 3955 of 2013 This is an application under Article 227 of the Constitution of India wherein the learned Judge, 6th Bench, Presidency Small Causes Court at Calcutta, rejected the application filed by the present petitioner/tenant in connection with Ejectment Suit No. 625 of 2011.