Subhro Kamal Mukherjee, J. - (1.) This is a plaintiff's revisional application against an Order No. 37 dated August 30, 2000 passed by the learned Civil Judge (Junior Division), First Court at Sealdah in Title Suit No. 5 of 2000.
(2.) Admittedly, the opposite parties are premises tenants under the plaintiff. Previously, Title Suit No. 107 of 1994 was instituted against them and by judgment and decree dated April 25, 1995, learned Munsif, Additional Court at Sealdah decreed the same in part on contest and granted the plaintiff/petitioner a decree of costs of the suit and defendants/ opposite parties got the benefit of Section 17(4) of the West Bengal Premises Tenancy Act, 1956.
(3.) The plaintiff instituted the present suit, inter alia, alleging that the defendants have again made defaults in payment of rent with effect from the month of May 1995.;