REGENT COMPUTRONICS PVT. LTD.

SM.SITA AGARWALLA Appellant

V/S

HARRIMALLY CURRIMBHAI LALJI SAJAN Respondents

Referred Judgements :-

CLAGETT'S ESTATE; FORDHAM V. CLAGETT [REFERRED TO]
JADUNATH DAS V. MRINAL KANTI SAHA [REFERRED TO]
PANCHUMONI DASSI V. BHUBAN MOHAN MUKHERJEE [REFERRED TO]
ASGARALI NAZARALI SINGAPOREWALLA VS. STATE OF BOMBAY [REFERRED TO]
SEVANTILAL MANEKLAL SHETH VS. COMMISSIONER OF INCOME TAX CENTRAL BOMBAY [REFERRED TO]
RADHA BALLAV PODDAR VS. MOTILAL CHANDA SARKAR [REFERRED TO]
TARA PADA BISWAS VS. MRITUNJOY MUKHERJEE [REFERRED TO]
GANJEE SAJUN AND CO VS. LALJI AGARWALA [REFERRED TO]
SURESH CHANDRA MUKHERJEE VS. LAL MOHUN CHATTERJEE [REFERRED TO]
BROJENDRA KISHORE ROY CHOUDHURY VS. SKSHAMSERALI [REFERRED TO]
SARADINDU MUKHERJEE VS. JAHAR LALL AGARWALLA [REFERRED TO]

JUDGEMENT

(1.) On September 14, 1914, the lease in, respect of the suit land (13 Bighas 8 Cot-tas and 13 Sq. Ft.) was executed by the predecessor-in-interest of the parties for a period of 15 years commencing from the 1st Ashar, 1321 B.S. with option for renewal for another 10 years.

(2.) On May 28, 1940, the appellant filed a suit for ejectment after expiry of the original term and the renewed term and for recovery of arrears of rent and mesne profits in the appropriate Court.

(3.) On the 30th May, 1940 the Bengal Non-Agricultural Tenancy (Temporary Provisions) Act IX of 1940 came into force.

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SITA AGARWALLA Vs. HARRIMALLY CURRIMBHAI LALJI SAJAN

Referred Judgements :-

JUDGEMENT

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