MINA BOSE Vs. ANTARA KUNDU

JUDGEMENT

(1.) The Court : The respondent is the owner of the suit premises No. 60B, Raja Dinendra Street, Calcutta 700 006. He filed Title Suit No. 19 of 1994 in the court of 2nd Munsif, Sealdah for eviction of the appellant and for certain other reliefs under the West Bengal Premises Tenancy Act, 1956 (referred to as the Act). The defendant appellant engaged an advocate to look after her interests in the suit.

(2.) An application under section 17(2A) of the Act was filed on behalf of the appellant and pursuant to the order of the court passed on that application she has been depositing rents in respect of the said premises in the court.

(3.) On 18th November, 1997, the Plaintiff respondent filed an application under clause 13 of the Letters Patent read with section 24 of the Code of Civil Procedure for transferring the said suit from the court of the 2nd Munsif at Sealdah to this court.