- (1.) Two applications were made in Suit No. 308 of 1989. One. made by the plaintiff on June 25. 1996 for a judgment upon admission and the other made by the defendant on September 31J. 1996. for amendment of the WrittenStatement On the prayer made by both the parties the applications were directed to appear and today, the two applications did appear in the Day's Cause List. Again on the prayer of the parties, both the applications were heard analogously and are disposed of by this order.
(2.) The facts, briefly would appear to be, that the defendant was a tenant in the suit premises under the plaintiff. By a notice dated January 20, 1989, which admittedly was also a notice under Section 13(6) of the West Bengal Premises Tenancy Act, 1956, served on the defendant, the plaintiff terminated the tenancy.
(3.) This suit being Suit No. 308 of 198 was instituted by the plaintiff on ,April 26, 1989, for eviction of the defendant and recovery of the suit-premises, and for other consequential reliefs. The plaintiff had alleged in the plaint. that the defendant was a monthly tenant, inducted by the plaintiff a defaulter in payment of rent, and had wrongfully sublet a portion of the suit-premises;