- (1.) This is an appeal against judgment and decree dated August 13, 2014 passed by the learned judge, Seventh Bench, City Civil Court at Calcutta in Title Suit No. 560 of 2006.
(2.) The plaintiff is the appellant.
(3.) By the impugned decree, the learned trial judge dismissed the suit holding, inter alia, that the tenancy of the defendant was not lawfully terminated by a notice under Section 106 of the Transfer of Property Act as the notice did not expire with the expiry of the month of tenancy although it was for a longer duration than fifteen days.;