Sandeep Kumar Jhunjhunwala vs Uma Bose
2026 Latest Caselaw 1423 Cal/2

Calcutta High Court

Sandeep Kumar Jhunjhunwala vs Uma Bose on 25 February, 2026

OD- 20

                                  ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                EXTRAORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                                   EOS/5/2011

                       SANDEEP KUMAR JHUNJHUNWALA
                                   Vs
                                UMA BOSE



BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date: 25th February, 2026

Appearance:

Mr. Sujit Banerjee, Adv.

Mr. Nilay Sengupta, Adv.

Ms. Sunanda Samanta, Adv.

Mr. Mohit Gupta, Adv.

...for the plaintiff

Mrs. Suparna Mukherjee, Sr. Adv.

Ms. Suchismita Ghosh, Adv. Mr. Malay Kumar Seal, Adv.

...for the defendant

The Court:- Learned Advocates representing the respective parties have

filed independent suggested issues on behalf of the same. Let it be kept on

the record.

The following issues are to be framed:

ISSUES

1) Is the suit being EOS/5/2011 not barred in view of the Decree dated 08th April, 2011 passed in the Suit No. 5 of 1994?

2) Is the Plaintiff entitled to any claim in respect of paragraph no. 6 of the Plaint and also Annexure "A" to the Plaint?

3) Has the Plaintiff provided maintenance and security services to the Defendant as stated in the Plaint?

4) Was the Defendant duly served with the eviction notice dated 27th March, 2008 as stated in the paragraph no. 9 of the Plaint?

5) Whether the plaintiff is entitled to a decree for recovery of possession of the suit premises described in the schedule hereinbelow directing eviction of the defendant and her men and agents?

6) Whether the plaintiff is entitled to a decree for mesne profit and/or damages at the rate of Rs. 30/- per sq. ft. per month from June 1, 2008 till recovery of possession?

7) Whether the plaintiff is entitled to a decree for appointment of a commissioner for assessment of the damage as per market rate?

8) Whether the parties are entitled to any other reliefs?

Next date be fixed on 24th March, 2026 12.30 P.M. for witness action.

(ANANYA BANDYOPADHYAY, J.)

DB