SHIVAKANT PRASAD,J. - (1.) The plaintiff prayed for a decree of Rs. 1,33,37,923/- for mesne profits as pleaded in paragraph 22 hereinabove; decree for further mesne profits @ Rs. 12,88,086/- per month till recovery of vacant and peaceful possession of the suit premises.
(2.) The Premises No. 41, Chowringhee Road, Kolkata-700071 (known and hereinafter referred to as the Kanak Building) situate within the aforesaid jurisdiction was owned by Kanak Investments Private Ltd. possessed of the said premises comprised of about 128 cottahs of land with several buildings constructed thereon, all situate within the aforesaid jurisdiction.
(3.) On or about 15th December, 1984 the said Kanak Investments Private Limited was converted into public limited company under the provisions of 43A(1) of the Companies Act and was named Kanak Investments Ltd. The certificate of incorporation of the said Kanak Investments Ltd. issued by the Registrar of Companies.;