MR.AMITABHA CHATTERJEE,J. - (1.) This Civil Revisional Application is directed against the Order No. 130 dated 05.09.2016, passed by Mrs. Dalia Bhattacharya, learned Civil Judge, (Junior Division), VI Court Serampore, Hooghly in Title Suit No. 97 of 2013.
(2.) Then Petitioner's case to put in brief is that, the plaintiff/opposite parties are the joint owners in respect of the premises along with the building situated at Dag No. 3315/3520 under Rs. Khatian No. 3668 and Dag No. 3315 under Khatian No. 3669 under Serampore Municipality, Holding No. 3, Beniapatty Lane.
(3.) The present petitioner is the tenant in respect of the one room for carrying on business of Grocery Shop at the rate of Rs. 70 per month payable according to the English calendar month. The petitioner was inducted as a tenant by the erstwhile Landlord (Surya Narayan Saha, since deceased) who happens to be the father of the opposite party No. 1, Keshab Chandra Sha.;