ASHOK KUMAR REDH Vs. UTTAM CHAND SURANA

JUDGEMENT

(1.) This matter is taken up for consideration out of turn on the mentioning by Mr. Shyama Prasanna Roy Chowdhury, learned senior advocate appearing for the appellant, and in presence of Mr. Anil Kumar Mallick, learned advocate appearing for the respondents/caveator. This is a defendants' second appeal against a judgment of affirmance arising out of a suit for eviction and for recovery of khas possession.

(2.) The suit was filed under the West Bengal Premises Tenancy Act, 1997. Section 6(1)(j) of the West Bengal Premises Tenancy Act, 1997 runs as under :-

(3.) The suit was instituted on the allegation that the tenant had acquired a flat at premises No. 201, Sarat Bose Road, Kolkata.