NINA GOSWAMI Vs. MADHU BHADURY

JUDGEMENT

(1.) The abovenumbered two appeals, both filed by the plaintiff of Title Suit no.108 of 1995 and defendant of Title Suit no.99 of 1994, were heard analogously and this Court delivers the following judgment on conclusion of hearing of the appeal.

(2.) The respondent as plaintiff filed Title Suit no.99 of 1994 against the present appellant and one Sudhir Goswami for declaration of his tenancy right in respect of the entire premises in suit.

(3.) The appellant, on the other hand, as plaintiff filed Title Suit no.108 of 1994 against the respondent praying for recovery of possession of the suit premises on revocation of licence.