DALI ROY Vs. PABITRA CHANDRA DATTA

JUDGEMENT

(1.) Petitioners have prayed for the following reliefs :

(2.) Shockingly, concurrent findings of fact returned by the courts below holding the tenant liable to be evicted under the provisions of Tripura Buildings (Lease and Rent Control) Act, 1975 stands set aside by assigning the following and the only reason emanating from the order which reads as under :

(3.) It is a settled principle of law that reasons are the heart and soul of any order/judgment, more so, when concurrent findings of fact are required to be set aside.