SHAMBHU NATH SAHA Vs. ALFAZUDDIN AHMED

JUDGEMENT

(1.) The defendant in a suit for ejectment of monthly tenant is the appellant in this appeal by leave.

(2.) The suit being S.S.C. Suit No. 58 of 1979 I was decreed by the S.C.C. Judge (Sub-Judge, 3rd Court) Dhaka and on revision by the appellant a Single Bench of the High Court Division, Dhaka confirmed the said decree by judgement and order dated 17 March 1987 in Civil Revision No. 568 of 1985.

(3.) At the time of granting leave several question were raised on behalf of the appellant but at the 1 hearing of the appeal Mr.T.H. Khan, learned counsel for the appellant, confined his submission to 1 only one point i.e. whether the trial court and the High Court Division were correct in holding that there existed relationship of landlord and tenant between the plaintiffs and the defendant.