JUDGEMENT
Indrajit Chatterjee, J. -
(1.) THE suit was filed for eviction, recovery of possession and mesne profit on the expiry of lease.
(2.) THE entire ground floor measuring about 3022 sq. Ft. at premises No. 8, CIT Scheme, LTI, presently known as Nani Gopal Roy Chowdhury Avenue, Post Office Entally, Kolkata -700014. The father of the plaintiff No. 1, plaintiff Nos. 2 and 3 demised the suit premises by a registered deed of lease commencing from January 1, 1990 and expiring on December 31, 1998.
(3.) THERE was a suit for eviction on the ground of forfeiture, which was registered as Title Suit No. 112 of 1983 in the Court of learned Subordinate Judge, 9th Court at Alipore.;
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