SABYASACHI BHATTACHARYYA,J. - (1.) This revision is filed by the defendant no. 4/landlord in a suit filed by the opposite party no. 1 for declaration of the latter's tenancy right and consequential reliefs.
(2.) It is submitted by learned counsel for the petitioner that plaintiff/opposite party no. 1 filed an application under Regulation 28 of the Andaman and Nicobar Rent Control Regulation, 1964, seeking permission to repair the suit premises.
(3.) The trial court, while adjudicating such application vide order no. 5 dated February 16, 2018, relegated the said application to be heard after hearing of a local inspection application filed by the plaintiff in aid of the repair.;