TULSIRAM SHAW Vs. R C PAL LTD

JUDGEMENT

(1.) This is an action in ejectment instituted on 13th May 1948.

(2.) In this suit the plaintiff is suing as the trustee of a trust estate known as debutter estate of Sri Purushottamdas Bhagwan. A vacant plot of land on the premises No. 17, Bolai Singhee Lane, Calcutta, was let out to the defendant company at a rent of Rs. 40/- per month. It is the plaintiff's case that such tenancy was terminated by notice to quit, dated 28th December 1945. The plaintiff claims possession and mesne profits.

(3.) The written statement on behalf of the defendant company was filed and verified by H. C. Pal or Ramesh Chandra Pal, who has described himself as the Managing Director of the defendant company.