ESSJAY ERICSSON PVT. LTD. Vs. DILIP KUMAR KHANDELWAL

JUDGEMENT

(1.) This appeal is against a final judgment and decree dated 16th July, 2015, passed by the Hon'ble Single Bench, in favour of the plaintiff respondent inter alia for khas, peaceful and vacant possession of premises No.5, Commissariat Road, Kolkata 700 022, hereinafter referred to as the demised premises, in an application under Chapter XIIIA of the Original Side Rules of this Court being G.A. No.288 of 2015 in the suit being C.S. No.372 of 2014.

(2.) The plaintiff respondent was initially a co-owner of the demised premises. The plaintiff respondent purchased the shares of the co-owners of the demised premises by four several registered deeds of conveyance all dated 2nd May, 2014, and is now its sole owner.

(3.) The appellant defendant is a tenant at the demised premises, as the successor in interest of Ericsson Telephone Sales Corporation AB, inducted as a monthly tenant of the demised premises about 52/53 years ago. An agreement dated 29th March, 1963 was executed between the then owners of the demised premises and the said Ericsson Telephone Sales Corporation AB.