S. T. P. LIMITED Vs. PRITAM KAUR

JUDGEMENT

(1.) The plaintiff has filed the suit against the defendant for recovery of vacant and peaceful possession of the suit premises and for mesne profits. The plaintiff was a Public Limited Company by shares until 19/1/1985, the name of the plaintiff was "Shalimar Tar Products (1935) Limited". With effect from 20/1/1985, the name of the plaintiff company was changed to "STP Limited". The defendant no. 3 at all material times was the subsidiary of the plaintiff.

(2.) The Premises Nos. 33 and 34, Park Street, Calcutta, consists of a large plot of open land and several adjoining buildings all forming part of the Estate of the Late T.M. Thaddeus. The building comprised within the said property have several blocks of flats and the entire complex is looked after and administered on behalf of the owners by M/s Talbot and Company, a firm of property agents and estate brokers carrying on business at "Tower House", Chowringhee Square, Calcutta.

(3.) The defendant no. 3 was a monthly tenant of the Flat No.16, situated at second floor of the Park Mansions, Nos. 33 and 34, Park Street, Calcutta. The said flat consists of two large bed rooms, with attached baths, kitchen, balconies etc. and is spread over an area of about 2,800 sq.ft. The said premises was furnished and equipped with various furniture and fixtures such as a dining-table, wardrobes, sofas, writing tables, celling fans etc.