NAKULESWAR BANERJEE Vs. SAKHI SOVA DASI

JUDGEMENT

(1.) THIS appeal is by the tenant defendant and it arises out of a suit for ejectment.

(2.) THE suit was instituted on December 20, 1961. It is, admittedly, governed by the West Bengal Premises tenancy Act, 1956, and the ground, taken under that Act for the defendant's eviction was the plaintiff's reasonable requirement of the disputed premises for own occupation.

(3.) THE plaintiff is, in. substance, a trust estate, Sakhisona Trust Estate, although the suit is brought by and in the name of the sole trustee, Sakhisona dassi in her capacity as sole trustee.