SATYABRATA SINHA,J. - (1.) THIS appeal is directed against a judgment and decree dated 21st July, 1995 passed by Sri D.N. Das, Judge, 2nd Bench of the City Civil Court at Calcutta in Title Suit No. 1434/85 whereby and whereunder the said learned Court decreed the plaintiff-respondent's suit for ejectment.
(2.) KEEPING in view the question involved in this application it is not necessary to state the fact of the matter in great details. The appellant admittedly is a tenant of the respondent. One Bright and Mclvor Co. was included as a monthly tenant, inter alia, in respect of the suit premises under predecessor-in-interest of the respondent. A deed of lease was executed between Associated Hotels Pvt. Ltd. the predecessor-in- interest of the respondent and the said Bright and Mclvor Co. for a period of 20 years. The name of Bright and Mclvor Co. was changed to Shobhana Arts and Antiques Pvt. Ltd. which was again changed to Sobhana Traders Pvt. Ltd. and thence again was changed to the name of the defendant-appellant on 19.11.1966.
(3.) ON or about 9.9.1968 the aforementioned Associated Hotels Pvt. Ltd. amalgamated with the plaintiff-respondent. On 16.10.1984 the respondent by a notice requested the appellant to deliver possession in view of the expiry of the period of lease immediately on the expiry on 31.3.1985. On 27.2.1985 the respondent's Advocate issued a notice to the appellant calling upon it to deliver possession to his client on the expiry of 31.3.1985 to which the appellant issued a reply in terms of its letter dated 13.3.1985.;