Das, J. - (1.) This rule arises out of an appln. under Section 115, Civil P. C., and Article 227, Const. Ind.
(2.) The facts are as follows. The opposite party was a month to month tenant under the petnr. in respect of premises No. 110/2A/3 Amehrst Street, Calcutta at a rent of Rs. 16- per month, payable according to the Gregorian Calendar.
(3.) The opposite party failed to pay the rent for the months of February, March and April 1949.;