SHIVAKANT PRASAD, J. - (1.) This is a suit for a decree for Rs. 12,00,000/-; enquiry into further loss and damage suffered by the plaintiffs, mandatory and perpetual injunction and other reliefs.
(2.) Plaintiffs are the absolute owner of premises situate at 95A, Chittaranjan Avenue, Calcutta-700 073 (hereinafter referred to as the said premises). The said premises consists of a three storied building and comprises of an area of one bigha four cottahs of land.
(3.) Prior to 1992 a portion of the said building comprising of 11 rooms on the first floor and 11 rooms on the second floor including two kitchen rooms on the top floor of the said premises (hereinafter referred to as the said tenanted portion) was let out by the plaintiff B. Mazumdar Samajpati at a monthly rent of Rs. 1,610/-.;