SOUMEN SEN, J. - (1.) THIS revisional application directed against an order dated 3rd March, 2014 passed by the learned Judge, 2nd Bench, Small Causes Court in Ejectment Suit No.251 of 2006.
(2.) THE Court below by an order dated 3rd March, 2014, allowed the application filed by the defendant under Section 7(2) of the West Bengal Premises Tenancy Act, 1997 (hereinafter referred to as the "Tenancy Act").
(3.) BEING aggrieved by the said impugned order, the present revisional application has been filed. The Court below on appreciation of evidence and after going through the documents exhibited in the said proceeding found that the rent for the month of September, 2004 was sent through Money Order and upon refusal by landlord, the said opposite parties started depositing the rent from the month of September, 2004 before the Rent Controller till May, 2006 and from 2006 onwards they were depositing rent before the said Court. On such appreciation of evidence, a finding is arrived in favour of the opposite party.;