E M DAVIDSON TENANT Vs. ASMA KHATUN

JUDGEMENT

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

(2.) THE suit is, admittedly, governed by the West Bengal Premises tenancy Act, 1956. The notice of ejectment is dated August 28, 1962. There is no dispute that this notice was served on the defendant. By this notice, the defendant was asked to vacate the disputed premises by the expiry of the last day of her tenancy for the month of October, 1962, failing which she was threatened with ejectment in due course of Law.

(3.) THE was brought on the ground of the plaintiff's reasonable requirement of the disputed premises for her own occupation under the above West bengal Premises Tenancy Act, 1956.