SANDIP DAS Vs. PROSANTA BHATTACHARYA

JUDGEMENT

(1.) The petitioner is the defendant in Title Suit No. 12 of 2006 pending on the file of the learned Civil Judge, (Junior Division), 3rd Court, Howrah. It is a suit for ejectment and for khas possession.

(2.) Exercising his right conferred by Section 7(2) of the West Bengal Premises Tenancy Act, 1997 (hereinafter W.B.P.T Act), the petitioner filed an application claiming determination as to whether relationship of landlord and tenant between the plaintiff and the defendant exists or not, and in the event of the Court finding that the relationship of landlord and tenant thus exist between the parties to the suit, to determine the question of dues on account of rent payable by the petitioner and to allow/permit him to deposit the same.

(3.) The application was opposed by the plaintiff/opposite party herein, by filing written objection.