NISHA KANTO ROY CHOWDHURY Vs. SMTSAROJ BASHINI GOHO

JUDGEMENT

(1.) This is an appeal from a judgment of Gentle J. in a case of contempt of Court.

(2.) The present appellant and the respondent had entered into a tenancy agreement in respect of a room in No. 1A. Obhoy Goho Road, Calcutta. The respondent, who was the owner of these premisss had let to the defendant one room in the premises as a shop in which the trade of a butcher was to be carried on. In that room the appellant installed the images of Kali and Siva and to this the respondent objected. Eventually the respondent gave to the appellant notice to quit the premises and brought a suit for ejectment in this Court.

(3.) The suit was not contested, but on the contrary the parties came to an agreement. The terms of compromise were drafted and signed by the parties and these terms were handed, into Court and the compromise was made a rule of Court.