BABUL ATARTHI Vs. ANITA BHATTACHARYA

JUDGEMENT

(1.) The instant Second Appeal is in assailment of judgment and decree dated November 07, 2006 and November 13, 2006, respectively passed in Title Appeal No. 54 of 2005 by learned Civil Judge (Senior Division), Ranaghat, Nadia affirming the judgment and decree dated July 29, 2005 and August 08, 2005 in Title Suit No. 142 of 1988.

(2.) The suit premises originally belonged to one Nirmal Banerjee who died, survived by his widow Biva Rani Banerjee, son Tapas Banerjee and his daughter Snigdha Mukherjee.

(3.) The defendant/appellant was inducted as tenant in the suit premises in respect of one bed room and one kitchen at a monthly rental of Rs.20.00 according to English calendar months.