- (1.) THIS appeal is from the decree dated 10 August 1966 passed by bijayesh Mukherji, J.
(2.) THE decree is in the suit filed by the plaintiff against the defendants for possession of the premises mentioned in annexure A to the plaint and a decree for the sum of Rs. 16,500/- as arrears of rent and mesne profits at the rate of Rs. 150/- per diem from 1 May 1959 until delivery of possession.
(3.) THE plaintiff purchased the premises from Rakhal Das Pramanick in the month of August 1958. The defendant no. 1 Gulamali Abdul Hossain and co. , was a monthly tenant according to the English calendar in respect of the premises under Rakhal Das Pramanick at a rent of Rs. 2,000/- per month. The plaintiff informed the defendant no. 1 of the said purchase and requested the said defendant to attorn the tenancy in favour of the plaintiff.;