- (1.) THIS is an appeal from a summary decree for eviction passed on 9. 394 by the Hon'ble Justice Ruma Pal, under chapter XIIIA of our Original Side Rules.
(2.) THE tenant came into possession under a registered Indenture of lease dated 1965 where under the term was limited for 21 years with an option to renew for a further period of five years being given to the lessee.
(3.) THE initial period expired with the expiry of 31. 10. 86. Rent @ Rs. 950/- only per month was thereafter also paid and accepted for five years.;