- (1.) This is an appeal from a judgment and decree dated 9-7-1996 whereby partial eviction of the tenant-defendant was permitted and a reference ordered as to mesne profits. The defendants are the appellants here.
(2.) There is a cross-objection by the plaintiff-respondent also and they claim that they are entitled to full eviction. Before us they have also asked for quantification of mesne profits by the Court itself.
(3.) The premises in question is 4, Mangoe Lane which is in a very congested office locality of Calcutta. It is not very far from the Court premises. Three floors in that building (3rd to 5th) are involved here.;