Satyabrata Sinha, J. - (1.) This appeal at the instance of the plaintiff is directed against a judgment and decree dated 29th May, 1993 passed by Sri R, N. Chakraborty, Learned Judge, 2nd Court, Civil Court at Calcutta in Title Suit No. 520 of 1987, whereby and whereunder the said learned Court dismissed the plaintiff-appellant's suit for eviction against the defendants with costs.
(2.) The fact of the matter is not in dispute.
(3.) By reason of an Indenture dated 15th April, 1965 executed by Paritosh Kumar Dey, husband of the appellant in favour of the predecessor in-interest of the respondents a lease for a period of twenty-one years has been granted.;