Bijayesh Mukherji, J. - (1.) The judgment I render now governs two second appeals 67 and 68 of 1957 -- each by a tenant defendant arising out of actions in ejectment instituted in the Small Cause Court, Calcutta on December 22, 1954 concerning parts of 134/3A Cornwallis Street on the ground floor.
(2.) In '67', the appellant is Prativa Pal who, it is said, was the tenant of a shop room on a rent of Rs. 35/-a month payable according to the English calendar month. In '68', the appellant is Prativa's father, Girish Chandra Ghosh, who, it is said, held the adjacent shop room in the same premises on the same terms as his daughter.
(3.) The plaintiff in each of the two actions in ejectment is Janhabi Charan Chatterjee. Necessarily he is the sole respondent in each of the two appeals before me.;