ALOYBALA GHOSH Vs. GOUTAM SEN & ORS

JUDGEMENT

(1.) Legality, validity and propriety of an order dated 28th September, 2017 passed by the learned Civil Judge (Junior Division), 4th Court at Sealdah in Ejectment Suit No.67 of 2007 is under challenge at the instance of the plaintiff/petitioner in the instant revision.

(2.) By order dated 28th February, 2017, the learned trial judge disposed of a petition filed by the defendants/opposite parties under Section 7(2) of the West Bengal Premises Tenancy Act, 1997 (hereinafter referred to as the said Act) holding, inter alia that the defendants are defaulters in payment of rent in respect of the suit property.

(3.) The petitioner as plaintiff filed a suit for eviction against the defendants/opposite parties on the ground of default and reasonable requirement which was registered as Ejectment Suit No.67 of 2007. It is alleged in the plaint that the opposite parties are defaulters in payment of rent since May 2001.