- (1.) This is an application arising out of the appeal preferred at the instance of the tenants with a prayer for staying the operation of the judgment and decree dated December 23, 2016 passed by the learned Judge, 6th Bench, City Civil Court at Calcutta in Ejectment Suit/Case No. 8 of 2007.
(2.) Having heard the learned Advocate appearing on behalf of the respective parties and also considering the facts and circumstances involved in this matter, we find that the area which is in possession of the appellants, which is about 20000 sq. ft. is lying and situated at Grant Street.
(3.) Taking into consideration the rents of the properties lying in that area and the conditions of the premises in question, we are of the opinion that payment of a sum of Rs. 1,00,000/- (Rupees one lakh only) per month to the respondents shall be reasonable subject to filing of an affidavit by the respondents in the name of "Kumar Pramatha Nath Roy Public Charitable Trust".;