GOUKARAN NATH MISHRA Vs. GIRIDHARILAL JALAN

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant /defendant, being aggrieved by and dissatisfied with the Judgment and decree passed by the Ld. Judge, 2nd Bench, City Civil Court Calcutta, on 17/2/2007 in Title Suit No. 1086 of 1999.

(2.) Through the aforementioned Judgment the Ld. Trial Judge has been pleased to pass decree in part on contest.

(3.) Through the lis the respondents/ plaintiffs have prayed for eviction of the appellant/defendant from one double room in the ground floor along with common bath and privy at premises No.3, Beadon Street , P.S.-Burtolla, Kolkata.