DILIP KR CHATTERJEE Vs. NARAYANDAS MUKHERJEE

JUDGEMENT

(1.) In a suit for eviction from the suit premises by the plaintiff, Smt. Lohit Barani Devi against the present petitioner / defendant on the ground of default and sub-letting in the Court of 2nd Munsif, Baharampur being Title Suit No. 196/72 the plaintiff got a judgment and decree in her favour on contest.

(2.) The defendant preferred an appeal against the said judgment and decree in the Court of lst Additional District Judge, Murshidabad, and the said judgment and decree was confirmed on 15-7-81 in Title Appeal No. 220 of 1978.

(3.) In the schedule to the plaint the suit property has been described as :- One storied building being Municipal Holding No. 22 on Barakuthi Road within Baharampur Municipality, P.S.-Baharampur Town and Mouja Khagra upon land measuring 5 decimals in Dag No. 785, C.S. Khatian No. 416.