SRIKANTA PAUL Vs. PURSHOTTAM LAL SANGANERIA (HUF)

JUDGEMENT

(1.) The present appeal has been preferred by the defendant in a suit for eviction on the ground of operation of Sec. 2(g) of the West Bengal Premises Tenancy Act, 1997 (in short "the 1997 Act").

(2.) The brief facts of the case is that the originally the grandfather of the present appellant, one Hemanta, was inducted in the suit premises in the year 1910 as a tenant. Subsequently, on the demise of Hemanta, Tapan, the father of the appellant, inherited such tenancy.

(3.) On the death of Tapan, the present appellant, as his son, inherited the tenancy in respect of the suit property.