SOUMEN SEN, J. - (1.) The appeal is arising out of a decree passed in a suit for eviction filed by the appellant-plaintiffs against the respondent-defendant. The learned Trial Judge by a judgment dated 17th April, 2019 dismissed the suit on the ground that the appellant-plaintiffs are not entitled to invoke Section 2(g) of the West Bengal Premises Tenancy Act, 1997 to evict the respondent-defendant from the suit property.
(2.) In this appeal, the interpretation of Section 2(g) of the West Bengal Premises Tenancy Act, 1997 has again come up for consideration.
(3.) The appellant-plaintiffs are the owners of premises no. 78, Lenin Sarani, P.S. Taltolla, Kolkata - 700 013 (hereinafter referred to as the "suit premises"). Initially, Satyanarayan More and Surendra Kumar More were the owners of the suit premises. Mr. Surendra Kumar More sold his undivided half share of the premises to Shyam Sundar Agarwal. Shyam Sundar Agarwal died on 21st October, 2005 leaving behind him surviving his wife, two daughters and one son. The son is the appellant no. 2. He obtained Letters of Administration to the estate of his late father Shyam Sundar Agarwal from this High Court on 19th March, 2008 and, thereafter, he filed the present suit in his capacity as Administrator to the estate of his late father Shyam Sundar Agarwal along with appellant-plaintiff no. 1.;