NAKUL CHANDRA ROY KARMAKAR Vs. PANKAJINI BISWAS

JUDGEMENT

(1.) This appeal by the Defendant is directed against the concurrent decisions of the Courts below.

(2.) The suit out of which this appeal arises was for ejectment of a monthly tenant at will upon service of notice to quit initially instituted on the ground of reasonable requirement of the Plaintiff and also on the ground of default. The Defendant Appellant contested the suit, inter alia, disputing both the grounds and also challenged the notice to quit as legally invalid and insufficient.

(3.) The Courts below found against the Defendant on all the points. Hence, this second appeal against the decision of the Court of Appeal below.