P.N.Mookerjee, J. - (1.) This appeal is by the defendants and it arises out of a suit for ejectment.
(2.) The suit was brought on April 16, 1957, and it is governed by the West Bengal Premises Tenancy Act, 1956. The ground, taken under the said Act, was unlawful subletting. The suit has been decreed by the learned trial Judge, and, against his said decision, the present appeal has been filed by the defendants.
(3.) In the trial Court, various points were raised in defence, to the effect inter alia, that the two defendants were not joint tenants of the suit property and, accordingly, the notice, served in the instant case, was defective in law, the case being that only defendant no.2 was the tenant of the disputed premises. The alleged subletting was also denied. The defences were overruled by the learned trial Judge but they were been pressed and reiterated in the appeal before us in addition to certain other points, to which reference will be made in due course.;