- (1.) In this application the petitioner challenges the Order No. 18 dated 29th May, 2014 passed by the Ld. 6th Additional District Court at Alipore in Ejectment Appeal No. 36 of 2012 arising out of Ejectment Suit No. 68 of 2006.
(2.) The petitioner is the defendant no.2 in the suit. The opposite parties are the plaintiffs. The ejectment suit has been filed in respect of the properties of which ownership is being claimed by the plaintiffspresent OPs being Premises No. 2/1, Gariahat Road (now known as Leela Roy Sarani), P.S. Ballygunge under Ward No. 68 of Kolkata Municipal Corporation (hereinafter referred to for short as the suit premises).
(3.) The suit was instituted impleading the defendant nos. 1 and 2 being M/s. Kwality Ice Cream (Pvt. Ltd.) and M/s. Kwality Ice Cream (India) Ltd. respectively on the ground that the predecessor-in-interest of the plaintiffs-present OPs had inducted the defendant no.1 as a monthly tenant in the suit premises. That the defendant no.1 is no more in enjoyment of the suit premises and it is further alleged by the plaintiffs that the defendant no.2 is in possession thereof without any formal attornment in favour of the plaintiffs.;