AUTO DISTRIBUTORS TLD Vs. GUHA RICE COMPANY

JUDGEMENT

(1.) THIS is a suit for a decree for Rs. 69114. 43 for arrears of rent, interests and costs. The plaintiff's case is that the defendant was a tenant of the plaintiff in respect of a go-down and durwan's quarter at a monthly rent of Rs. 6350/- at. No. p. 15, transport Depot Road, Jingir Pool, pore. The defendant has failed and neglected to pay monthly rent horn October, 1970 to July, 1971 in spite of demands. The plaintiff, it is stated is also entitled to interest's at the rate of eight and one third percent per annum. The defendant Agreed to pay electricity charges. A sum of rs. 69141. 43 is said to be due and pay able on account of the monthly rent interests and electricity charges. It may be noted that the suit was originally filed by Poddar Automobiles limited. It is alleged in paragraph 6a of the amended plaint that by an order of this Court of the 28th of February, 1972 the said Poddar Automobiles limited was amalgated with the plaintiff. The formalities mentioned in the said order having all been complied with in terms of Clauses 1 and 3 of the said order all properties, rights and powers of the said company stand transferred to the plaintiff including the right in this suit and the right to proceed with the suit.

(2.) BESIDES the original written statement the company filed an additional written statement. Mr. B. Das, the learned Counsel appearing on behalf of the defendant said that the defendant would contest only on the maintainability of the plaint on the ground that the present plaintiff is not entitled to proceed with the suit. It is not necessary therefore, to set out all the allegations in the written statement. It is, inter alia, contended in the additional written statement that the said order dated 28th february, 1972 was not made upon notice to the defendant or with their knowledge. The plaintiff is not entitled or competent to continue the present suit. No intimation was given of the amalgamation nor the defendant was asked to attorn to the tenancy in favour of the present plaintiff. It is further alleged that the suit filed by the original plaintiff was not maintainable nor the present plaintiff has any right title or interest to proceed with the suit.

(3.) ON the basis of the aforesaid pleadings the following issues were raised 1 (a) Is the suit maintainable against the defendant 1 (b) Has the substituted plaintiff any cause of action against the defendant ? 2. What relief or reliefs, if any, is title plaintiff entitled to ? two witnesses were examined in this case; (His Lordship then discussed the evidence and proceeded as follows :)