Hrishikesh Banerji, J. - (1.) This Revisional Application is directed against the order dated March 7, 2001 passed by the learned Civil Judge, (Jr. Divn.) 2nd Court, Alipore in Title Suit No. 197 of 1998 filed by the Opposite Parties against the Petitioner herein.
(2.) The petitioner is the owner of premises No. 8/1A, Panditiya Place, P.S. Gariahat, Calcutta - 29 and one Smt. Sumitra Bose was the tenant in the said premises under the petitioner. It is alleged that the said tenant was trying to part with possession of the said premises illegally. Such attempt prompted the petitioner to institute a suit being Title Suit No. 211 of 1989 in the Court of Civil Judge (Jr. Divn.), 2nd Court, Alipore against the said tenant, inter alia, for injunction restraining her from illegally parting with her possession of the said premises to third parties. An application for temporary injunction was also filed in the said suit.
(3.) The said tenant of the petitioner denied the petitioner's statement regarding attempt by the former to part with the possession in favour of the third parties. It is alleged that the tenant herself admitted at least till June 7, 1990 that there had been no induction of any sub-tenant or of any parting with possession in favour of any third person as alleged in the said suit.;