PINAKI CHANDRA GHOSE,J. - (1.) Instead of taking the stay application, we have taken up the appeal itself for final hearing and dispose of the same in the following manner:-
(2.) It appears that an application was filed by the plaintiff/respondent in this matter where the case of the plaintiff, in brief, that his father Late Biswanath Bajaj was inducted as a tenant in respect of the suit premises by the appellant nos. 1 - 3 by an agreement dated 4th February, 1989 at a monthly rental of Rs. 700/-. It is admitted that exclusive possession was given to the opposite parties/respondents with permission to have a separate electric supply connection as well as supply of water and gas.
(3.) It further appears that after the demise of the father on 11th November, 2006, the respondent has inherited the tenancy in question. On 23rd June, 1994, the two brothers Monoj and Pankoj were inducted as tenants of another office-cum-godown in the same premises at a monthly rental of Rs. 1500/- and they were given exclusive permission again to take supply of electric, water and gas. Those premises were occupied by them and they used to run their business and office from the said premises in question.;