PALANG KHAN Vs. ABDUR RAHAMAN

JUDGEMENT

(1.) THE present appellants were monthly tenants under the respondent Abdur Rehaman in respect of two rooms in the ground floor of premises No. 18b, Temple Street, p. S. Bowbazar, Calcutta at a rent of rs. 100. 37 paise per month according to english Calendar.

(2.) THE respondent instituted ejectment suit No. 294 of 1962 against the present appellants in the City Civil court at Calcutta for eviction from two rooms in the ground floor of premises no. 18b, Temple Street.

(3.) THE plaintiff in the said ejectment suit No. 294 of 1962 alleged that the defendants were defaulters in payment of rent as per Schedule II of the plaint. According to the plaintiff the tenancy had been terminated by ejectment notice, dated the 17th July, 1961 sent under registered postal cover which came back undelivered with the remarks left.