MINA BOSE Vs. PRABIR DAS

JUDGEMENT

(1.) THIS application under Article 227 of the Constitution of India is directed against an order No. 22 dated 28th June, 2006 passed by the learned Additional Controller at Sealdah in Ejectment Suit No. 78 of 2004.

(2.) THE plaintiff/petitioner filed the suit for ejectment against the defendant/ opposite party from the suit premises in the Court of Additional Controller at Sealdah.

(3.) IN the said suit, the plaintiff described herself as the landlady of the premises and she became the owner of the suit premises by way of a registered sate deed dated 27. 11. 92.