SACHINDRA CHANDRA BHOWMIK AND ANR. Vs. SATYAJEET ROY

JUDGEMENT

(1.) This revision petition by the tenant under section 115 of the Civil Procedure Code, for short, 'Civil Procedure Code, is directed against the judgment dated 6-3-85 passed by the learned District Judge, West Tripura at Agartala in Case No. 4 R.C.C. of 1985 rejecting the revision petition filed by the said tenant.

(2.) The following facts are admitted :

(3.) The landlord opposite party filed the present petition under section 12(2) of the Tripura Buildings (Lease and Rent Control) Act, 1975, for short 'the Act', before the learned Rent Control court praying for a direction to the tenant/opposite parties to vacate the premises on the grounds of defaulter, bona fide need of the suit premises by the landlord-opposite party as he wanted to shift his business to the suit premises had that the tenant/petitioner No. 1 inducted his son, opposite party No. 2, in the suit premises without his knowledge and consent.