ANADI NATH BHATTACHARJEE & ORS. Vs. JAGARNNATH PRAMANICK

JUDGEMENT

(1.) This Revisjonal Application is directed against the order dated 21.5.2001 passed by the learned Judge, 6th Bench, Small Cause Court, Calcutta in S.C.C. Suit No. 114 of 1995.

(2.) The plaintiffs/petitioners purchased northern demarcated portion of premises No. 65/1, Serpentine Lane, Calcutta from the previous owners. The defendant/opposite party was a lincensee without fee under the previous owners and after the purchase the defendant became a licensee under the plaintiffs. Revoking the said licence the petitioners filed a suit against the opposite party for eviction of the latter.

(3.) In his Written Statement the defendant asserts that he has been in occupation of the suit premises in his own right and that he filed Title Suit No. 2002 of 1985 for declaration of his right in the suit premises in the City Civil Court at Calcutta and the said suit is still pending decision in that Court.