Satyabrata Sinha, J. - (1.) All the three appeals being inter- related were taken up for hearing together and are being disposed of by this common judgment.
(2.) Before proceeding to consider the matter on merit, the admitted fact may be noticed. Sati Rani Sen, hereinafter referred to as the land-lady is admittedly the owner of the property situated at 31, Raja Santosh Road. The subject matter of this litigation is one of the flats in the said building.
(3.) M/s. Metal Box (India) Limited was admittedly a tenant in respect of the said premises. The tenancy initially commenced from 1957. The tenancy was for a fixed period of 5 years but allegedly despite expiry thereof, the said tenant was allowed to continue in the said flat by holding over by payment of monthly rent and, thus, became a monthly tenant.;