VITHALBHAI PRIVATE LIMITED Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The Court : In this Suit the plaintiff has claimed for possession of certain demised premises from the defendant. The facts of the case are not much in dispute and the principal question is one of law.

(2.) By a lease dated 25th June, 1963 the plaintiffs became lessees of the demised premises under one Wachel Molla & Sons. The lease was to expire after a period of 21 years.

(3.) The defendants in the instant suit became sub-tenants under the plaintiffs under another subsequent lease dated 17th July, 1964, for a period commencing from 1st April, 1964 and to expire with expiry of 24th June, 1984. The parties have not disputed before me that in so far as these long leases are concerned, they are outside the purview of the provisions of the West Bengal Premises Tenancy Act, 1956.