JAHAR LAL DUTT Vs. JATINDRA NATH LAHIRI

JUDGEMENT

(1.) This appeal is directed against an appellate decree dismissing a suit for ejectment.

(2.) The Plaintiff Appellant is a businessman. Admittedly, he is the owner of a number of houses in Calcutta, all in occupation of tenants. He has a family consisting of his wife and of six sons and two daughters, all minors. Besides, he has in his whole time employment, one sarkar, one cook, a male servant, a female servant who all reside with him.

(3.) The premises in suit, No. 13, Goluck Dutta Lane, is a three-storyed building with eleven rooms. The Plaintiff purchased the premises in the year 1942 at a court sale.