UTTAM KAYAL Vs. SUNIL PAL

JUDGEMENT

(1.) THIS revisional application under Article 227 of the Constitution of India is directed against an order being order No. 12 dated 12th February, 2007 passed by the learned Civil Judge (Junior Division), First Court at Serampore in the District of Hooghly in-Title Suit No. 2223 of 2005 whereby the defendant's prayer for permitting him to deposit all arrear rents at a time before the Court was rejected by the learned Trial Judge on contest.

(2.) THE propriety of such an order is under challenge in this revisional application at the instance of defendant/petitioner herein.

(3.) LET me now consider as to how far the learned Trial Judge was justified in rejecting the petitioner's such prayer in the facts and circumstances of the case.