Siddhartha Chattopadhyay, J. - (1.) THIS revisional application is directed against the Order No. 10 dated 30.08.2014 passed by the Learned Civil Judge (Junior Division), 3rd Court at Baruipur. In the said impugned order, the Learned Court below has partly allowed the petition under Section 151 of CPC filed by the plaintiff -tenant.
(2.) BEING aggrieved at it the petitioner/defendant has filed this revisional application mainly on the ground that the Learned Court below failed to appreciate the position of law and exceeded his jurisdiction illegally and with material irregularity and thus came to an erroneous finding that the condition of the suit room is a dilapidated one. Ventilating her such grievances she had prayed for rejection of the said impugned order. A very interesting point of law is involved in this case. Factual aspects being not disputed, this Court does not like to reiterate the same because it would be an unnecessary parade of words.
(3.) IN the instant case the tenant/plaintiff has filed a suit praying for a declaration of his tenancy right along with other reliefs. The petitioner/landlord appeared there as defendant.;