- (1.) THIS application under Article 227 of the Constitution of India is directed against an order dated 24th March, 2006 passed by the learned civil Judge (Junior Division), Additional Court at Sealdah in Ejectment Suit no. 360 of 2004 at the instance of the defendant/petitioner.
(2.) THE plaintiff/opposite party filed a suit for eviction against the defendant/petitioner on the ground of default in payment of rent, causing damages to the suit premises and also for reasonable requirement of the plaintiff and the members of the plaintiffs family.
(3.) IN such a suit, the petitioner filed an application under Section 7 (2) of the West Bengal Premises Tenancy Act, 1997 for determination of his arrear of rent and for allowing him to deposit the determined amount by instalments.;