MALTI DEVI Vs. AMIRA DEVI & ORS

JUDGEMENT

(1.) The revisional application under Article 227 of the Constitution of India is at the instance of the plaintiff in a suit for eviction and is directed against the order dated June 8, 2017 passed by the learned Civil Judge (Junior Division) 6th Court, Howrah in Title Suit No. 65 of 2012.

(2.) The opposite parties in the suit on May 28, 2012 filed an application under Section 7(2) of the West Bengal Premises Tenancy Act, 1997(hereinafter referred to as the said Act in short). The learned Trial Judge by the order dated May 26, 2017 disposed of the said application by directing the tenants/defendants to pay the arrear rent of Rs. 8,745/- to the credit of the plaintiff in one instalment on June 8, 2017 and amount equivalent to the last paid admitted rent was directed to be deposited within 15th of each succeeding month.

(3.) The learned Trial Judge by the order impugned enlarged the time for deposit of the arrear rent of Rs. 8,745/-, as determined by the order dated May 26, 2017 till August 18, 2017.