PYARALAL BAJAJ Vs. SIDHARTHA SANKAR ROY

JUDGEMENT

(1.) The revisional application under Article 227 of the Constitution of India is at the instance of the tenant/defendant in a suit for ejectment and is directed against the orders dated April 01, 2019 and May 29, 2019 passed by the 2nd Court of the learned Civil Judge (Junior Division) at Sealdah in Ejectment Suit No. 83 of 2007.

(2.) The application filed by the tenant/defendant under Section 7(2) of the West Bengal Premises Tenancy Act, 1997(hereinafter as the said Act in short) was disposed of by the learned Trial Judge vide Order dated February 18, 2019 holding that the tenant is a defaulter in payment of rent from the month of August 2011 to June 2013.

(3.) The learned Trial Judge by the said order assessed the payable arrear rent along with the statutory interest thereon at Rs.21,378/- and directed to pay the said amount within one month thereof.