(1.) THE plaintiffs application for amendment of plaint was allowed by the learned Trial Judge by an order dated 19th February, 2009 vide Order No. 48. passed by the learned Civil Judge, Junior division, Additional Court at Sealdha in Ejectment Suit No. 380 of 2005. The defendant is aggrieved by the said order.
(2.) HENCE the instant Revisional Application under Article 227 of the Constitution of India has been filed by the defendant/petitioner herein before this Court. Heard Mr. Bhattacharya, learned Advocate appearing for the petitioner and Mr. Chatterjee, learned Advocate appearing for the opposite parties. Considered the materials on record including the order impugned. Let me now consider the merit of this revisional application in the facts of the instant case.
(3.) THE plaintiffs filed a suit for eviction against the defendant/petitioner herein on various grounds under the West Bengal Premises Tenancy Act, 1997. On perusal of the plaint, this Court finds that eviction of the defendant was sought for on the ground of default in payment of rent, for violation of Clauses (m), (o) and (p) of Section 108 of the transfer of Property Act and also on the ground of reasonable requirement of the plaintiff as well as for the members of his family. The said suit which was filed sometime in February, 2009 was registered as Ejectment Case No. 380 of 2005.