SASHI PRASAD GOENKA Vs. STEELCO SYNDICATE

JUDGEMENT

(1.) These applications raise common questions of law and fact and were heard analogously.

(2.) GA No. 8 of 2017 is an application for setting aside the report of the Special Referee dtd. 15/5/2017 (the report) assessing mesne profits. GA No. 9 of 2017 is an application filed by the plaintiff landlord seeking a final decree in terms of the report.

(3.) Briefly, the suit is for eviction and mesne profits. The suit premises comprises of Flat no.2E having a built up area of 3975 sq.ft. on the second floor and a generator room having an area of 73 sq.ft. on the ground floor both located in a building commonly known as Dimple Court, situated at premises no. 26 Shakespeare Sarani, Kolkata-17(the suit premises).