MONISHA ROY Vs. BIPLAB SENGUPTA

JUDGEMENT

(1.) This application under Article 227 of the Constitution is directed against the order No.43 dated 7th August, 2006 passed by learned 2nd Court of Civil Judge, Junior Division, Alipore in Title Suit No.34 of 2004.

(2.) The present petitioner, as defendant, filed an application dated 24.3.2005 before the learned Trial Court praying for allowing him to make certain repairs in respect of the disputed premises.

(3.) The petitioners claiming to be tenants in respect of the first floor of premises No.56, Ballygunge Gardens, Kolkata-700.019 since 1966 alleged that the said premises urgently requires repairs. It was claimed that the opposite parties/plaintiffs were repeatedly requested to take steps for necessary repairs but to no avail