SHYAMLI MITRA Vs. MANINDRA NATH CHATTERJEE
LAWS(CAL)-2003-9-4
HIGH COURT OF CALCUTTA
Decided on September 19,2003

SHYAMALI MITRA Appellant
VERSUS
MANINDRA NATH CHATTERJEE Respondents

JUDGEMENT

Ray, J. - (1.) This is an appeal by the erstwhile tenant from a decree of eviction. The premises in suit is a single shop room on Girish Avenue, Calcutta.
(2.) It was held under a lease for 21 years covering 1.11.1965 to 31.10.1986.
(3.) The suit for eviction was filed in 1987 after the term expired.;


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