BASANT LAL SAHA Vs. P. C. CHAKARVARTY

JUDGEMENT

(1.) This is a suit by the plaintiff for the recovery of possession of premises No. 26C Amherst, Row, Calcutta, and for a decree for the sum of Rs. 705 alleged to be due in respect of arrears of rent from April 1947 to June 1948 and for mesne profits and costs.

(2.) The case of the plaintiff is that the defendant was a monthly tenant under the plaintiff in respect of premises No. 26C Amherst Row at the rent of Rs. 47 per month. A notice to quit was given on 26th May 1948 calling upon the defendant to vacate the premises by the end of June 1948. The plaintiff also pleads that he requires this house for his own occupation. He obtained permission from the Rent Controller on 17th December 1947. The suit was instituted on 12th July 1948.

(3.) The defendant filed his written statement, The default in the payment of rents is denied. The defendant also denies the validity of the notice to quit. The defendant denies that there is any bona fide requirement by the plaintiff.