DIPAK BASU Vs. LOCH LOMOND LODGE P LTD

JUDGEMENT

(1.) The plaintiff is the Receiver appointed in Suit No. 1683 of 1964 (Sitaram Dehi v. Basdeo Dehi & Ors.) inter alia, over premises No. 13, Pretoria Street, Calcutta (hereinafter referred to as the said premises).

(2.) M/s. Loch Lomond Lodge (P) Ltd., the defendant, was a monthly tenant of the said premise's at a rent of Rs. 885.50 per month payable according to the English Calendar.

(3.) The plaintiff has instituted this suit against the defendant for eviction on the grounds of wrongful addition and alteration to the premises and wrongful sub-letting. The plaintiff also claims mesne profits and damages.