Ajay K.Basu, J. - (1.) This is a suit filed by the two plaintiffs Sm. Kailash Debi Jaiswal and Sm. Usha Gupta against the defendant Patit Paban Roy for a decree for recovery of possession of the rooms in occupation of the said defendant Patit Paban Roy of 6, Rajendra Deb Road of which the plaintiffs are the owners, for their own use and occupation, and also for mesne profits and other ancillary reliefs.
(2.) Mr. Pradip Das appears for the plaintiffs and Mr. Banerjee appears for the defendant. The following issues were raised: 1. Do the plaintiffs . reasonably require the demised premises for their own use and occupation as alleged in paragraph 3 of the plaint. 2. Have the plaintiffs or their respective family members no alternative residential accommodation except the demised premises. 3. Is the notice dated 19th November 1968 legal and valid. 4. Has this Court jurisdiction to receive, try and determine this suit. 5. To what relief is the plaintiff entitled, if any. Of the 5 issues, issues numbers 2 and 4 have not been seriously controverted except being referred casually by the parties and are not pressed.
(3.) The plaintiffs produced 4 witnesses, viz., Mewalal Jaiswal, the husband of Kailash Debi Jaiswal; Chhedilal Gupta husband of Usha Gupta; Kanailal Jaiswal cousin of Mewalal Jaiswal and Gobinda Sarkar, the clerk of the plaintiffs' solicitors. The defendant Patit Paban Roy only examined himself.;