HRISHIKESH BANERJI, J. - (1.) This Revisional Application is directed against the order dated November 30, 1998 passed by the learned Judge, 5th Bench, Presidency Small Cause Court, Calcutta in SCC Suit No. 356 of 1995 in the file of the said court.
(2.) The suit is one for eviction of a licensee from the suit premises under the provisions of Section 41 of the Presidency Small Cause Courts Act, 1882 (the 1882 Act' for short). The plaintiff No. 1, Sri Sri Iswar Giridhari Jew is the absolute owner of the suit premises at 19/C/H/ 10, Goabagan Street, Calcutta-700 006 and the plaintiff No. 2. is the sole sebait and the next friend of the plaintiff-deity. Out of sympathy for (he defendant the plaintiff No. 2 granted leave and licence to Smt. Srimati Dassi to reside in a room on the ground floor of the said premises free of charge. The defendant was performing seva to the deity by cleaning utensils and washing Thakur Ghar etc. Some time in the year 1994, the defendant refused to perform seva to the plaintiff deity and inspite of repeated requests of the plaintiff No. 2, refused to vacate suit room. On July 20, 1995 the leave and licence of the defendant was revoked by the plaintiff by a letter through his Advocate. Inspite of service of such notice the defendant failed to vacate the suit premises and hence the present suit for recovery of khas possession and of suit premises on eviction of defendant therefrom.
(3.) It is the defendant's case that she has been staying in the suit room since 1973 paying a monthly rent of Rs. 20/-; that the plaintiffs did not issue any rent receipt to her inspite of requests and that ultimately when the plaintiff refused to issue rent receipt in her name inspite of tender of rent to the plaintiff, the defendant started depositing the monthly rent with the Rent Controller, Calcutta. It is the petitioner's further case that she has all along been residing there as a tenant paying rent regularly without rent receipt for the last 22 years and that in such circumstances, the present suit is liable to be dismissed.;