SHANKAR SHAW Vs. ANUKUL CH BOSE

JUDGEMENT

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

(2.) THE suit was brought on February 6, 1962. It is, admittedly, governed by the West Bengal Premises Tenancy Act, 1956, and the ground, taken for ejectment under that Act, was the ground of the plaintiff's reasonable requirement of the disputed premises for building and re-building, or, more accurately, for his own use and occupation after building and rebuilding.

(3.) THE suit was contested by the defendant, whose defence inter alia was that there was no relationship of landlord and tenant between him and the present plaintiff and that, accordingly, the notice of ejectment was bad and invalid in law and that, further, the plaintiff's case of reasonable requirement, as alleged by him, was not true.