- (1.) This second appeal is at the instance of the tenant-defendants in a suit for eviction and is preferred against a judgement of affirmation.
(2.) The respondents filed a suit for eviction of the present appellants on various grounds including the ground of default.
(3.) After entering appearance in the suit the present appellants filed an application under section 17(2) of the West Bengal Premises Tenancy Act, but such application was dismissed on the ground that the same was not maintainable as the West Bengal Premises Tenancy Act has no application to the area where the suit premises are situated.;