Patherya, J. - (1.) This appeal has been filed from the judgment and decree dated 22nd December, 2006 passed by the learned Judge, Eleventh Bench, City Civil Court, Calcutta in Title Suit No.1666 of 2003.
(2.) Counsel for the appellant defendant submits that the suit was not maintainable as the notice for delivery of possession dated 10-04-2003 is insufficient, invalid, incomplete and inoperative against the defendant. The suit is also hit by .
(3.) In the evidence led by D.W.1, it has been categorically stated that he made several requests to remove the lease and in spite of making such requests, the landlord plaintiff did not renew the requests.;