NEW CALCUTTA BINDERS Vs. SUSHILA BALA DASSI

JUDGEMENT

(1.) These four appeals are by the tenants defendants and they arise out of as many suits for ejectment, governed by the West Bengal Premises Rent Control (Temporary Provisions) Act, 1950.

(2.) The suits were brought on the ground of requisite defaults in payment of rent, disentitling the tenants to any protection under the said Act. The defaults pleaded were from November 1953 to April 1955.

(3.) The suits were contested and the main defence inter alia was a denial of the plaintiffs allegation of defaults on the part of the tenants defendants in payment of rent and a denial, further, of the validity and sufficiency of the notices to quit.