- (1.) THE two applications are being disposed of by this common order.
(2.) THE petitioner in both the cases is one Smt. Maya Rani Sur. She instituted Title Suit No. 260 of 2002 against Sankar Chandra Majumder, the opposite party in C. O. No. 1897 of 2008 praying for eviction of the said opposite party and for recovery of khas possession of the suit premises and for damages etc. which is a shop room as described in the schedule to the plaint of Title suit No. 260 of 2002 on the ground that the tenancy was determined by a notice under section 106 of the Transfer of Property Act. Many a grounds were advanced in the plaint including the grounds of default, commission of nuisance and annoyance etc. , which are not necessary for disposal of the two applications.
(3.) THE learned Trial Court decreed the suit by judgment and decree dated 30th of July, 2007.;