REGENT COMPUTRONICS PVT. LTD.

PRONATI MITRA Appellant

V/S

SACHINDRA NATH CHATTERJEE Respondents

Referred Judgements :-

RAM RATAN SAHU V. MOHANT SAHU [REFERRED TO]
S.B.SEN V. TEJENDRA CHANDRA BHOWMIK [REFERRED TO]
DR.R.D.ANKLESARIA V. MRS. KAMALA ROY [REFERRED TO]
NURI MIAN V. AMBICA SINGH [REFERRED TO]
RAI CHARAN MANDAL V. BISWA NATH MANDAL [REFERRED TO]
S RAJAGOPAL VS. C M ARMUGAM [REFERRED TO]
SHIKHARCHAND JAIN VS. DIGAMBER JAIN PRABAND KARINI SABHA [REFERRED TO]
B BANERJEE KAMAL LAL GHOSAL VS. ANITA PAN:ENA DUTTA [REFERRED TO]
PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
SURYA PROPERTIES PRIVATE LTD VS. BIMALENDU NATH SARKAR [REFERRED TO]
TINKARI DAS VS. JAMUNA BALA DASI [REFERRED TO]
AYESHA KHATOON VS. DURGA SAHAYA [REFERRED TO]
MT BALAK BALA DASSI VS. JADU NATH DAS [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 30th January 1968 passed by Sri P. K. Banerjee, Additional District Judge, 7th Court at Alipore in Title Appeal No. 1000 of 1967 affirming those dated 4th May, 1967 passed by Sri R. K. Ghatak, Munsif, 2nd Court at Sealdah in Title Suit No. 483 of 1963.

(2.) The plaintiff filed the suit on the ground that she requires the suit premises for her own personal use and occupation. The defendant contested the suit

(3.) The learned Munsif found that the plaintiff failed to prove that she requires the said premises for her own use and occupation. In that view of his finding the suit was dismissed. The plaintiff preferred an appeal before the learned Additional District Judge and the learned Additional District Judge dismissed the appeal. Being aggrieved, the present appeal has been filed.

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PRONATI MITRA Vs. SACHINDRA NATH CHATTERJEE

Referred Judgements :-

JUDGEMENT

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