KIRAN BALA ROY Vs. BEJOY KUMAR GHOSH

JUDGEMENT

(1.) THIS application is directed against the order no. 77 dated 22. 02. 2000 passed by the learned Civil Judge (Junior Division), First Court, Sealdah in Title Suit No. 486 of 1988 whereby he has rejected the petition for amendment of the petition under Section 17 (2) and (2a) (b) of the West Bengal Premises tenancy Act, 1956, filed by the defendant.

(2.) THE respondents/plaintiffs filed the Title Suit No. 486 of 1988 for a decree of khas possession and eviction and for other reliefs. In that suit, the applicants appeared and filed a petition under Section 17 (2) and (2a) (b) of the West Bengal Premises tenancy Act, 1956. During pendency of the hearing of that application, on 02. 04. 1990 the respondents/plaintiffs dispossessed the plaintiff from the suit premises. In that premises he has prayed for amendment of the application under Section 17 (2) and (2a) (b) of the West Bengal Premises Tenancy Act, 1956.

(3.) UPON consideration of the materials, learned Civil Judge has dismissed the application for amendment of the petition. So the petitioners/defendants have preferred this application.