TARA PROPERTIES PVT. LTD. Vs. ARCL ORGANICS LTD.

JUDGEMENT

(1.) Two suits between the same parties are taken up together for hearing.

(2.) The plaintiff filed a suit for eviction before the learned City Civil Court at Calcutta being Title Suit No. 1583 of 1981. The plaintiff also filed a suit claiming money decree on account of mesne-profits being Suit No. 82 of 1986 before this Court. The suit being Title Suit No. 1583 of 1981 was transferred to this Hon'ble Court under Clause 13 of the Letters Patent, 1865 and was renumbered as EOS No. 6 of 1987.

(3.) In the first suit being E.O.S. No. 6 of 1987 the plaintiff claims that, an indenture of lease dated September 29, 1965 was entered into between the parties. By such indenture of lease the plaintiff granted the defendant lease of an office space having an area of 3,851 square feet on the second floor of the premises No. 13 Camac Street, Kolkata at the monthly rent of Rs.3,851/- for a period of 21 years commencing from January 1, 1964.