Sengupta, J. - (1.) This is an application taken out by M/s. B.K. (House & Land) Company, a partnership firm of 13A, P.K. Tagore Street, Kolkata-700006 for its addition as a party defendant in a suit for eviction filed by the plaintiff on the ground of determination of lease for forfeiture.
(2.) Mr. Dutta, Senior Advocate, appearing for the petitioner submits that his client is a registered partnership firm and it was formed in 1959. The leasehold property is one of the assets of the business. By virtue of reconstitution of the partnership firm the present partners are different from those who were originally there. His contention is that during the subsistence of leases and knowing fully well that the aforesaid partnership firm was in real sense in possession and occupation and enjoyment of the property and in all practical purpose the partnership firm was the lessee.
(3.) In support of his contention he has brought documents of rent receipt issued by the lessor.;