ANGURBALA DASSI Vs. RADHARANI DASSI

JUDGEMENT

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

(2.) THE suit was instituted sometime in the early part of 1958. Admittedly, it wag governed by the west Bengal Premises Tenancy Act, 1956, and, in the plaint, two grounds were taken under that Act (Section 13 (1)) for depriving the tenant defendant of any benefit under the said act. Those grounds were unlawful subletting, or, subletting; by the defendant without the consent of the plaintiff's landlords, and reasonable requirement of the suit premises by the plaintiffs for their own occupation.

(3.) THE learned trial Judge, in his original judgment, delivered on June 24, 1958, rejected the plaintiffs' contentions on both the above grounds and dismissed the present suit.