R KUNJAN PILLAI Vs. RANIBALA DINDA

JUDGEMENT

(1.) BY the impugned order two applications filed by the respective parties were disposed of by the learned Trial Judge. The defence of the defendant against eviction was struck out on the plaintiffs application under Section 17 (3)of the West Bengal Premises Tenancy Act, 1956. Simultaneously the defendant's application for correction of Challan was also allowed by the learned Trial Judge.

(2.) THE defendant/petitioner is aggrieved against that part of the impugned order by which his defence against delivery of possession under 17 (3) of the said Act was struck out.

(3.) HENCE the instant revisional application was filed by the defendant/ petitioner herein.