REFUGEE HANDICRAFT Vs. GOPAL JEW

JUDGEMENT

(1.) This appeal is arising out of an order passed by the Hon'ble First Court dated 11th September, 1986.

(2.) Two applications were filed:- one by Shree Shree Gopal Jew & Others and the other was fiied by Refugee Handicrafts before the Hon'ble First Court stated to be the sub-tenant in respect of the suit premises.

(3.) Briefly the facts of the case are as follows: The plaintiffs were and are the owners of the premises Nos. 2A and 3A, Gariahat Road, Kolkata (hereinafter referred to as the said premises). Pursuant to an order dated 19th September, 1968 passed by this Court in Suit No. 1760 of 1966 (Gobindalal Arora vs. Shree Shree Gopal Jew & Ors.), a Receiver was appointed over the said premises. By a registered deed of lease dated 6th March, 1969 a portion of the said premises was leased out to one Gobindalal Arora. The plaintiffs were the confirming parties to the said tease.