DIPEN DAS Vs. ASHALATA MARIK

JUDGEMENT

(1.) AN order dated 22nd August, 2007 for rejection of an application under Section 151 C. P. C. for condonation of delay in depositing the rent for the month of March, 1990, September, 1990, November, 2001, December, 2001 and January to April, 2002 passed by the Learned Additional District Judge, Fast Track 3rd Court at sealdah in Title Appeal No. 7 of 2007 is now under challenge before this Court by way of application under Article 227 of the Constitution of India.

(2.) THE case set up by the petitioner/defendant/appellant is that the plaintiff/opposite party/respondent filed a suit for eviction against the petitioner on the ground of default, damage and reasonable requirement before the Learned Civil judge (Junior Division ).

(3.) THE defendant contested the suit by filing the written statement denying all the material allegations of the plaint. The Learned Civil Judge (Junior Division) at sealdah passed the judgment and decree on 15. 11. 2006 against the defendant.