ASHIS KUMAR CHAKRABORTY,J. - (1.) This revisional application is at the instance of the defendant in Ejectment Suit No. 374 of 2013, pending before the Court of the learned Judge, 6th Bench, Presidency Small Causes Court at Calcutta challenging the order dated April 07, 2016. By the impugned order dated April 07, 2016 the learned Court below rejected an application filed by the defendant-petitioner under Section 151 of the Code of Civil Procedure, 1908, hereinafter called as "the Code", praying for modification of the earlier order dated February 16, 2016 whereby, he was allowed to deposit the arrear rent from the month of January, 2013 to November, 2013 along with interest at the rate of 10%, per annum.
(2.) The brief facts giving rise to the filing of this revisional application are that the defendant- petitioner was a tenant in respect of the Flat No. 4, situated on the first floor of the eastern side of Premises No. 61, Sovabazar Street, Kolkata-700 005 (hereinafter referred to as "the suit property"), at a monthly rent of Rs.2380/- under the plaintiffs-opposite parties. From June, 2012 till December, 2012 the defendant-petitioner failed to pay rent of the suit property to the plaintiffs-opposite parties and in terms of an order dated December 17, 2012 passed by the learned Registrar, Small Causes Court at Calcutta, in Distress Case No. 5 of 2012, filed by the plaintiffs-opposite parties, the defendant-petitioner paid the arrear rent of Rs.17,842/- to the plaintiffs-opposite parties.
(3.) However, from January 2013 the defendant-petitioner once again failed to pay rent in respect of the suit property and the plaintiffs-opposite parties filed the ejectment suit before the learned Court below out of which the present revisional application arose. After receipt of the writ of summons of the ejectment suit, the defendant-petitioner filed two applications before the learned Court below, one under Section 7(1) of the West Bengal Premises Tenancy Act, 1997, hereinafter called as "the Act" and the other under Section 7(2) of the Act. In the said application, the defendant-petitioner admitted the rent in respect of the suit property to be Rs.2380/- and the same remained unpaid from the month of January, 2013 but he disputed his liability to pay the enhanced rent of Rs.2740/- per month, as claimed by the plaintiffs-opposite parties. On the basis of the admission of the defendant-petitioner that the monthly rent in respect of the suit property was Rs.2380/- and the said rent remained unpaid from the month of January, 2013 by order dated January 21, 2014 the learned Court below disposed of the application of the defendant-petitioner under Section 7(1) of the Act, allowing him to deposit the arrear rent including maintenance charges for the period commencing from January 2013 to November 2013, amounting to Rs.26, 180/-, along with statutory interest thereon at the rate of 10% per annum. The learned Court below further directed the defendant-petitioner to pay current rent month by month on the 15th day of each succeeding month, at his own risk without prejudice to the rights and contentions of the parties. The hearing of the application under Section 7(2) of the Act was fixed on March 06, 2014.;