SUNIL KUMAR SAMANTA Vs. SIKHA MONDAL

JUDGEMENT

(1.) Affidavit of service is taken on record. The respondent has refused service. Refusal is good service. The postal article is also taken on record. The matter proceeds.

(2.) The petitioner claims to be a lessee in respect of the property as described in the schedule below, on the strength of a registered deed of lease dated August 16, 2001.

(3.) The said deed of lease was entered into between Jiten Mondal, the predecessor of the respondent (husband) and the petitioner. The lease was for a period of twenty one years. Jiten Mondal expired on June 26, 2013. Although the lease had come to anend on August 15, 2022, the respondent allegedly started to create disturbance and wanted to evict the petitioner. The lease contains a renewal clause. It is alleged that by a letter dated August 21, 2021, the learned advocate for the petitioner exercised the renewal option.