CHARU BALA DEY Vs. SARASHI BALA ROY

JUDGEMENT

(1.) THIS revision petition under section 115 C. P. C. is directed against Order No. 46 dated 27. 4. 83 passed by Smt. B. Roy, Munsiff, 3rd Court, Howrah in Title suit No. 300 of 1978 in disposing of the O. P. defendant's application under section 17 (2)2a) of the West Bengal Premises Tenancy act along with issue no. 6 in favour of the O. P. defendant holding that there is no relationship of landlord and tenant between the petitioner and the opposite party. Being aggrieved, the petitioner, who is plaintiff in the original title suit, has moved this court in revision and contained the present Rule.

(2.) IT is contended that the finding of the learned Munsif is perverse as she has acted illegally and with mater, I irregularity in holding that there is no relationship of landlord and tenant between the present petitioner and the opposite party, that the learned Munsif has acted illegally and erred in not making proper meaning of definition of "landlord" given in the West Bengal Premises Tenancy Act, 1956.

(3.) NONE appears on behalf of the opposite party.