REGENT COMPUTRONICS PVT. LTD.

BANKA BEHARI DUTT Appellant

V/S

GOUR MOHAN DUTTA Respondents

Referred Judgements :-

GOBINDA BHUSAN ROY V. JNAN CHANDRA MUKHERJI [REFERRED TO]
OM PRAKASH ASIJA V. MONOHAR LA [REFERRED TO]
INDIAN SCIENTIFIC ACESSORIES CO. PVT. LTD. V. ANIL DEY [REFERRED TO]
JATINDRANATH DAS V. JADURAM [REFERRED TO]
ABDUL RAZAK V. ABDUL REHMAN [REFERRED TO]
SWARNALATA BAGCHI V. KANTA BALA DASS [REFERRED TO]
NEDUNURI "KAMESWARAMMA VS. SAMPATI SUBBA RAO [REFERRED TO]
KUNJU KESAVAN VS. M M PHILIP [REFERRED TO]
KRISHNA DAS NANDY VS. BIDHAN CHANDRA ROY [REFERRED TO]
HARIPADA SAMANTA PRAMATHANATH SAMANTA A FIRM VS. BANSIDHAR PREMSUKH DAS A FIRM [REFERRED TO]
PROVASH CHANDRA CHATTERJEE VS. CHAND MOHAN BASAK [REFERRED TO]
NANDLAL GOVERDHANDAS AND CO VS. SAMRATBAI LILACHAND SHAH [REFERRED TO]

JUDGEMENT

(1.) The tenant-defendant has come up in appeal against the judgment and decree of Sri M. Roy, Subordinate Judge, Purulia, affirming the judgment and decree of ejectment passed by the Munsif, Purulia.

(2.) The respondent commenced a suit for ejectment against the appellant on determination of tenancy, on the grounds of default in payment of rent and reasonable requirement for the purpose of starting business in rice by his two unemployed sons. The appellant held the tenancy consisting of two rooms at a monthly rental of Rs. 45/- according to Bengali calendar month.

(3.) The learned Munsif found that the tenancy had been determined by a valid notice to quit and the plaintiff reasonably required the premises in suit for his own use. Such findings were affirmed in appeal by the learned Subordinate Judge.

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BANKA BEHARI DUTT Vs. GOUR MOHAN DUTTA

Referred Judgements :-

JUDGEMENT

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