ASHIMA KUMAR DUTTA Vs. SWAPAN DUTTA

JUDGEMENT

(1.) THIS is an application under Order 47 Rule 1 of the Civil procedure Code filed by the present petitioners against the opposite parties with prayer for reviewing the order dated 17th May 2007 passed by this Court in connection with C. O. No. 3180 of 2006.

(2.) THE said civil revision was filed by the present opposite parties against the present petitioners under Article 227 of the Constitution of India.

(3.) THE said revisional application was preferred by the defendants in T. S. No. 329 of 1981 which was pending before the learned Civil Judge, Junior division, Purulia in connection with Title Suit No. 28 of 1981 against the plaintiffs who are petitioners in this review application. In that C. O. , the defendants challenged the order dated 20. 7. 2006 by which the application under section 17 (3) of the West Bengal Premises Tenancy Act filed by the plaintiffs was allowed. The defendants in that case also prayed for permission to deposit the arrears of rent since Kartick 1409 BS to 1413 BS together with interest after condoning the delay.