TARAK NATH SHA Vs. BHUTORIA BROTHERS PRIVATE LIMITED
LAWS(CAL)-1997-8-12
HIGH COURT OF CALCUTTA
Decided on August 28,1997

TARAK NATH SHA Appellant
VERSUS
BHUTORIA BROTHERS PVT. LTD. Respondents

JUDGEMENT

SATYABRATA SINHA, J - (1.) These two appeals have been filed by Shri Tarak Nath Sha who is the landlord in respect of premises No. 3, Leonard Road, P. S. Hastings, Calcutta-700 022.
(2.) The basic fact of the matter is not much in dispute.
(3.) On 23rd March, 1963 one Ram Kewal Sha, the predecessor-in-interest of Tarak Nath Sha executed a deed of lease in favour of M/s. Bhutoria Brothers Pvt. Ltd. (hereinafter referred to as the said company') for a period of 21 years. One Manmal Bhutoria was the Manager of the said Company who became a Director thereof later on. He, on behalf of the company used to reside in the said premises. The said company is a family concern of Manmal Bhutoria. He resigned from the post of the Director of the company whereafter, the company allegedly by a letter dated 18th April, 1974 terminated the said lease with effect from expiry of June, 1974.;


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