SANKAR ACHARYYA,J. - (1.) Defendants-appellants have preferred this appeal against the plaintiff-respondent challenging the judgment and decree dated 09.12.2014 of eviction of appellants from the suit property and recovery of possession in favour of plaintiff-respondent passed by the learned Single Judge in EOS 58 of 1987.
(2.) Initially the plaintiff company filed Title Suit No. 41 of 1986 in the Second Court of Assistant District Judge, Howrah for eviction of tenants and other reliefs in respect of the suit property as described in the plaint schedules. The said suit was transferred to this High Court and renumbered as EOS No. 58 of 1987 in the Original Side of this High Court. Appellants as defendants contested the suit and after full trial, the impugned judgment and decree have been passed.
(3.) The suit property is more or less seven bighas in area having house structures, tanks, plants and machinery surrounded by boundary walls of plaintiff's premises for running business of steel rolling mills, foundry, factory and workshop at 106 and 106/1, Dharmatolla Road, Salkia, Howrah.;