- (1.) The learned Advocate for the petitioners at the very outset drew my attention to the orders impugned being Order No. 162 dated 15th July, 2011 and Order No. 173 dated 16th March, 2013, passed by the learned 2nd Bench, Presidency Small Causes Court, Calcutta in Ejectment Suit No. 1898 of 2001 pending before the said court and pointed out that in this revisional application, the legality and validity of these orders are called in question.
(2.) In the order impugned dated 15th July, 2011, learned Court below found the petitioners/defendants defaulters in payment of rent from Baisakh 1391 BS and held that the rate of rent was Rs.120/- per month payable according to Bengali calendar. He also found the petitioners/defendants as defaulters in payment of rent for a period of 326 months and further held that the rate of rent was Rs.120/- per month.
(3.) The opposite party/landlord filed the suit for eviction of the petitioners/defendants on the ground of defaulter in payment of rent and subletting, as provided under Section 13(1)(a) and (i) of the Act of 1956.;