P.N. Mookerjee, J. - (1.) This is the tenant's appeal, arising out of a suit for ejectment, arrears of rents and damages.
(2.) The suit, so far as ejectment is concerned, was dismissed by the trial court, but on appeal, it has been decreed.
(3.) The tenant's defence was of a two-fold character, namely, (1) that the notice to quit was bad; and (ii) that he was entitled to protection under the Rent Control Law.;