KUSUM AGENCY Vs. GOPI KISHAN JHUNJHUNWALA & ANR.

JUDGEMENT

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

(2.) In the instant revisional application under Art. 227 of the Constitution of India the propriety and/or legality of the Order no. 27 dated 18.06.2015 (in two parts) passed by the learned Judge, 3rd Bench, Presidency Small Causes Court, Calcutta in Ejectment Suit No. 519 of 2012 has been called in question.

(3.) The petitioner herein being the defendant/tenant of the Ejectment Suit No. 519 of 2012 filed an application under Sec. 7(2) of the West Bengal Premises Tenancy Act, 1997 on 01.04.2013 and that application was disposed of by the learned court below by order No. 7 dated 11.05.2013 wherein a direction was given to the tenant for making payment of a sum of 16,676/- towards arrears of rent for twenty months and statutory interest at the rate of 10% of that amount and the rate of rent was decided at the rate of 758.00 per month payable according to Hindi calendar, as it was reflected from the order No. 7 dated 11.5.2013.