METAL PRINTERS COMPANY Vs. SMT. SHILA DE

JUDGEMENT

(1.) Re: C.O. No. 4025 of 2017 Supplementary affidavit filed in Court today be taken on record.

(2.) The present revision has been taken out by the defendant-tenant against an order whereby the defendant/petitioner's application under Section 7(2) of the West Bengal Premises Tenancy Act, 1997 was disposed of, thereby directing the petitioner to deposit the arrears of rent along with interest.

(3.) Learned counsel appearing on behalf of the petitioner argues that the hiring charge for the furniture in the suit property was a component segregable from the quantum of rent and was erroneously held by the trial court to be a part of the rent, while passing the impugned order.