- (1.) Leave granted.
(2.) We have heard learned Counsel for the parties finally in this appeal. Hence, this appeal is being disposed of by this judgment.
(3.) This appeal by special leave seeks to challenge the decision rendered by learned single Judge of the High Court of Judicature at Calcutta confirming decree for possession passed against the appellant-defendant by the learned Judge, 7th Court of City Civil at Calcutta in Title Suit No. 1481 of 1986. In order to appreciate the grievance of the appellant-defendant, it is necessary to note a few relevant background facts. FACTUAL MATRIX :;