SHIVAKANT PRASAD,J. - (1.) Plaintiffs' case, in brief, is that one Madan Gopal Bhagat, father of Gopalakrishna Bhagat, since deceased, was inducted as a tenant of the suit premises at a monthly rental of Rs. 350/- by Late Bhujendra Krishna Gooptu who died in the year 1962 leaving behind his wife Sukhanandan Bhagat and only son Gopalakrishna Bhagat, since deceased. His widow died on 8th May, 1998 leaving her surviving son as her heir who lived with her at the time of her death.
(2.) In 1970s Soumendra Chandra Gooptu became the owner of the premises but no tenancy had been attorned in his favour and no rent was ever paid or tendered to him. No rent receipts were ever issued to the heirs of the original deceased tenant.
(3.) The plaintiffs are the companies owned, controlled and managed by Mr. Bimal Kumar Nopani. On April 6, 1981, plaintiff no.1 purchased the suit premises No. 11, Rawdan Street, Calcutta-700 017 and never acknowledged any person as its tenant at the said premises.;