NABANITA BELEL Vs. ARUNA CHAKRABORTY AND ORS.

JUDGEMENT

(1.) At the very outset this Court must record that the suit for eviction against the tenant has been unreasonably delayed and is pending since more than two decades.

(2.) Since the point urged before this Court assumes importance, this Court feels that it would be proper to deal with the same without being swayed by the number of years of pendency of the said suit.

(3.) Admittedly the suit for eviction was filed against the tenant, inter alia, on the ground of default, subletting and reasonable requirement. The original defendant was contesting the said suit. In course of the suit he died. An application for substitution was taken out by the plaintiff/opposite p y impleading the widow and the son as heirs, who were ordinarily residing with the tenant at the time of his death.