Amitabha Chatterjee, J. - (1.) This Civil Revisional application Under Article 227 of the Constitution of India is filed against the order being No.49 dated June 20, 2016 passed by the Learned Civil Judge (Senior Division) 2nd Court at Barasat in Title Suit No.151 of 2009.
(2.) The petitioners case to put in brief is that the suit property originally belonged to late Binoy Gopal Sen and after his death the petitioners became the joint owners of the suit property. Late Sachindranath Gupta, predecessor in interest of the opposite parties was inducted as tenant in the ground floor of the suit property at a monthly rent of Rs.600/- hundred per month which was subsequently enhanced to Rs.700/- per month. After the death of said Sachindra Nath Gupta the Opposite Parties being the heirs and legal representatives became irregular in payment of rent and became defaulter since August 2007. The suit property is reasonably required by the petitioners for their own use and occupation. Hence the suit being Title Suit No.151 of 2016 is filed before the Learned Civil Judge (Junior Division) 2nd Court at Barasat against the opposite parties.
(3.) The original defendant No.1 late Gita Gupta, being the predecessor in interest of the opposite party No.1 Sanghamitra Banerjee and Opposite Party No.2 Suchendra Gupta Sur and opposite party No.3 Soumitra Gupta being the defendants contested the suit by filling written statement.;