JUDGEMENT
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(1.)The revisional application under Article 227 of the Constitution of India is at the instance of the defendant in a suit for ejectment and is directed against order dated September 8, 2017 passed by the learned Civil Judge, (Senior Division), 1st Court, Barasat in Title Suit No. 109 of 2016.
(2.)The learned trial Judge by the order impugned has dismissed an application filed by the petitioner for condonation of delay in filing the applications under Section 7 (1) and 7 (2) of the West Bengal Premises Tenancy Act, 1997(hereinafter referred to as 'The said Act' in short).
(3.)The learned trial Judge was not satisfied with the explanation offered by the petitioner for condonation of delay in filing the said applications- - under Section 7 (1) and 7 (2) of the said Act. The learned trial Judge has recorded in the order impugned that the medical certificate filed by the defendant prima facie shows that the defendant was ill from July 2016 to September 2016 and thereafter he was declared fit to resume his normal duty and as such according to the learned trial Judge there is no explanation for not filing the applications under Section 7 (1) and 7 (2) of the said Act within July 10, 2016.
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