NUR JAMAL HAQUE Vs. RATUL DAS

JUDGEMENT

(1.) Heard Mr. N. Dhar, learned counsel appearing for revision petitioner. Also heard Mr. N. Alam, learned counsel appearing for the respondents.

(2.) By this revision petition under Article 227 of the Constitution of India, read with section 151 CPC, the petitioner has put to challenge the order dated 16.3.2017, passed by the learned Munsiff No. 1, Barpeta, in Title Suit No. 303 of 2014, whereby the Petition No. 766/2016 filed by the petitioner under Order 26 Rules 9 and 10A CPC for appointing a Commissioner to ascertain the present market value of the suit land was rejected.

(3.) The plaintiff-respondent filed a suit for ejectment of the defendant-petitioner, who, the plaintiff-respondent claims to be a tenant, from the suit premises for being a defaulter, for arrear of rent for the period from 17.5.2012 to 17.9.2014 amounting to Rs. 42,028, future monthly rent. etc.