- (1.) Both the parties heard extensively.
(2.) In this revisional application, correctness, validity and propriety of the Order No. 72 dated 7.8.2006 passed by the learned Civil Judge (Junior Division), First Court, Sealdah in Title Suit No. 124 of 1998 has been challenged by Shew Charan Singh and Ors., the plaintiffs in the suit. The facts leading to this revisional application, succinctly, are stated below. The petitioners herein filed one Ejectment Suit against the opposite parties which has been registered as Title Suit No. 124 of 1998 in the Court of learned Civil Judge, Junior Division, First Court at Sealdah.
(3.) The eviction was sought for on the ground of default in payment of rent and reasonable requirement of the suit premises. THE O.Ps as defendants entered appearance and filed application under sections 17(2) and 17(2A) of the West Bengal Premises Tenancy Act and challenged the relationship of landlord and tenant also. In course of hearing the petition under sections 17(2) and 17(2A) of the West Bengal Premises Tenancy Act, the learned Trial Court recorded evidence, oral and documentary.;