SATYAJIT BANERJEE Vs. HIRA LAXMI MEHTA

JUDGEMENT

(1.) Heard, learned counsel for the appellants, Mrs. J. Mazumdar.

(2.) Learned counsel for the appellants has submitted that the plaintiffs have filed a suit for ejectment of the tenant / defendants from the suit premises as they are the legal heirs of Nand Gopal Banerjee, who was ex- employee of the Company and also prayed for recovery of arrears of rent and damage caused to the suit property.

(3.) Learned counsel for the appellants has submitted that the trial court after framing altogether six issues, decided all the issues in favour of the plaintiffs in terms of judgment dtd. 17/1/2006 and decree signed on 30/1/2006 passed by learned Sub-Judge-VI, Dhanbad in Title Suit No. 108/1986.