Patherya, J. - (1.) This appeal has been filed from the decree dated 29th June, 1995 whereby the Court below decreed Ejectment Suit No.85 of 1987. Not only was the defendant evicted from the subject premises but a decree for recovery of possession was also passed and it is only because of this that the defendant was directed to quit and vacate the suit premises in favour of the plaintiff within the time specified in the said decree.
(2.) Being aggrieved by the said decree, an appeal being FA 99 of 2001 was filed by the appellant.
(3.) Counsel for the appellant has submitted that although the appeal was filed in 2001, but various subsequent events have arisen since the passing of the decree and it is because of this that CAN 6594 of 2018 was filed. The subsequent events must be noted. Three eviction suits had been filed by the landlord plaintiff in respect of the second floor and shop rooms on the ground floor. The premises no.188, Maharshi Debendra Road, Calcutta-6 is comprised of G+2 floors. Two shop rooms are in the ground floor, the second floor of the said premises was tenanted and on the first floor, the original plaintiff resided.;