JUGESWAR PODDAR & SONS & OTHERS Vs. MAHATMA PRASAD SINGH

JUDGEMENT

(1.) This petition, under section 115 read with section 151 CPC, is directed against the order dated 3.4.99 passed in Misc (J) Case No. 123 of 1998 arising out of Title Suit No. 108 of 1998 pending before the Civil Judge (Junior Division) No.3 at Guwahati.

(2.) I have heard both sides and considered the materials (documentary or otherwise) placed before this Court.

(3.) The case of the respondent/plaintiff (in brief) is that he is the tenant of the petitioner/defendants in respect of one RCC room along with bathroom and sanitary latrine situated at first floor of Hotel Jay Kumar at Kedar Road, Guwahati. That the tenancy first started in the year 1982 and the rent was at the rate of Rs. 500 PM. That due to a dispute arising subsequently the defendants petitioners on 24.2.98 has disconnected the water and electricity supply of the tenanted premises and as such he instituted the suit under section 6 and 7 of the Assam Urban Areas Rent Control Act, 1972 for restoration of essential supplies and services.