- (1.) When this matter was called out for hearing none appeared on behalf of the respondent/plaintiff. The learned Advocate appearing on behalf of the defendant/appellant has made and completed his submission.
(2.) The facts of the case, briefly, are as follows:- The plaintiff/respondent filed a suit for eviction of a licensee and recovery of possession against the defendant/appellant. The case of the plaintiff/respondent was that she was a thika tenant in respect of premises of 16, Kalipada Das Lane Howrah and out of love and affection, she granted licence to the defendant appellant for two months only permitting the defendant/appellant to occupy the suit property which happens to be one tiled room with common user of privy comprised in the said premises.
(3.) The plaintiffs further case was that the plaintiff had asked the defendant to vacate the suit premises on 23-01-1998 and deliver up khas possession in favour of the plaintiff but the defendant did not comply with the plaintiff/respondent's request and, as such, the suit was filed.;