GOPAL CHANDRA DAS Vs. SARASWATI BASAK

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 19th Dec., 1994 passed in Ejectment Suit No. 745 of 1980 by the Eighth Bench of City Civil Court decreeing the suit on contest against the tenant/defendant who is the appellant before us.

(2.) The suit was for eviction and recovery of khas possession in respect of premises No. 54-B, Shyampukur Street, Calcutta - 700 004 (hereinafter called the suit premises). The appellant was a tenant of the said premises at a rent of Rs. 30.00 per month according to English Calendar in respect of four rooms, bathroom, privy in the ground floor of the said premises. The suit was filed on grounds of default and reasonable requirement, sub-letting and also waste and negligence. The plaint in the case amended twice.

(3.) The defendant/appellant contested the plaint case by filing written statement denying therein the case made out in the plaint.