REGENT COMPUTRONICS PVT. LTD.

SURENDRA NATH BIBRA Appellant

V/S

STEPHEN COURT LTD. Respondents

Referred Judgements :-

GOPANUND JHA V. LALLA GOBIND PERSHAD [REFERRED TO]
ANNADA PROSAD MUKHOPADHYA V. MATHURA NATH NAG MAZUMDAR [REFERRED TO]
NEALE V. MACKENZIE [REFERRED TO]
DHUNPUT SINGH V. MAHOMED KAZIM [REFERRED TO]
HARRO KUMARI CHOUDHRANI V. PUMA CHANDRA SARBOGYA [REFERRED TO]
JAGADISH NATH ROY V. SURENDRA PROSAD LAHIRI [REFERRED TO]
DWIJENDRA NATH V. AFFABUDDI SARDAR [REFERRED TO]
KATYAYANI DEBI V. UDOY KUMAR DAS [REFERRED TO]
BISESWAR SARKAR V. KALI CHARAN ASH [REFERRED TO]
SURESH CHANDRA SAMADDAR VS. MATHURA NATH GAIN [REFERRED TO]
DHIRENDRA NATH ROY VS. BHABATARINI DEBI [REFERRED TO]
SUSIL KUMAR BISWAS VS. RAJANI KANTA CHAKRABUTTY [REFERRED TO]
MANINDRA CHANDRA NANDI VS. NARENDRA CHANDRA LAHIRI [REFERRED TO]
ABHOYA CHARAN SEN VS. HEM CHANDRA PAL [REFERRED TO]
JOGESH CHANDRA ROY VS. EMDAD MEAH [REFERRED TO]
MAHIM CHANDRA BANIKYA VS. KARAMALI [REFERRED TO]
RAM LAL DUTT SARKAR VS. DHIRENDRA NATH ROY [REFERRED TO]
SM SAKHISONA DASI VS. PRANKRISHNA DAS [REFERRED TO]
NILKANTHA PATI VS. KSHITISH CHANDRA SATPATI [REFERRED TO]

JUDGEMENT

(1.) The petitioner is admittedly a lessee under the opposite party company, in respect of flat No. 17, in premises No. 18A, Park Street, Calcutta. The premises is also known as "Stephen Court",

(2.) The lease is evidenced by a registered instrument (Ex. 1), bearing the date April 30, 1956. Flat No. 17, according to the description gave in the said instrument of lease, consisted of three bed rooms, two bath rooms, one big verandah, one passage room, one pantry, one cooking room, one drawing room and one servant's room in the servants' quarter, in the first floor. The lease was for a period of twenty-one years and the contractual rent was Rs. 350/- per month.

(3.) On December 17, 1956, the plaintiff opposite party instituted a suit in the court of Small Causes Calcutta, being Suit No. 5349 of 1956, against the defendant petitioner, claiming arrears of rent for the months of September to November, 3956. The claim was laid at Rs. 1050/- for arrears due and Rs. 21/- for interest on arrears, total Rs. 1071/-.

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SURENDRA NATH BIBRA Vs. STEPHEN COURT LTD

Referred Judgements :-

JUDGEMENT

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