GOPINATH MUKHERJEE Vs. UTTAM BHARATI

JUDGEMENT

(1.) THE Judgment of the Court was as follows : the plaintiff/opposite party filed a suit for eviction against the defendant/petitioner herein by service of notice under Section 106 of the transfer of Property Act upon the defendant.

(2.) IN such a suit, the defendant/petitioner filed an application, inter alia, praying for permission from the Court for deposit of the entire arrear rent in Court in order to avail of the reliefs under Section 114 of the Transfer of Property Act. The said application of defendant/petitioner was rejected by the learned Trial Judge by Order No. 6 dated 23. 5. 2007.

(3.) THE defendant also filed another application under Section 151 of the Code of Civil Procedure seeking permission from the Court for fixing two additional collapsible gates and two shutter gates in the shop room. Such prayer of the petitioner was also refused by the learned Trial Judge vide Order No. 7 dated 23rd May, 2007.