- (1.) 1. Both the appeals from decrees of dismissal are disposed of by this common judgment.
(2.) Two leases were executed by then shebaits of the Appellant Deites in or about the years 1908 and 1935 for initial terms of 80 years and 53 years respectively, with a one time option to renew the lease again in each case, for 10 years.
(3.) During the pendency of the terms, the, shebaits filed suits for avoidance of the leases and for eviction. The decrees appealed against each dated 25th of November, 1976, and each passed by the Hon'ble Justice Salil Kumar Hazra, since deceased, were decrees of dismissal.;