SABITRI CHATTERJEE Vs. DEBI DAS ROY

JUDGEMENT

(1.) In these two appeals by special leave the appellant is the landlord of the premises in question which is located in New Alipore in the city of Calcutta. The appellant has impugned the judgment and order of the High court passed in Second Appeal No. 415 of 1991 whereby the High Court remanded the matter by its judgment and order dated 28.7.1998 granting liberty to the parties to amend their respective pleadings, and to adduce further evidence. The other appeal is preferred by the appellant against the order passed by the High Court dismissing her review petition by order dated 7.8.2001.

(2.) It is not necessary for us to refer to the facts in detail in view of the order we propose to pass.

(3.) The appellant filed a suit for eviction being Suit No. 429 of 1984 against the respondent which was tried by the Second Court of Learned Munsif at Alipore. Eviction was sought on the ground of reasonable requirement and bona fide need of the appellant of the premises occupied by the respondent on the ground floor of the building owned by the appellant. The appellant is in occupation of the third and fourth floors of the building. According to her, she required the premises on the ground floor on account of her health condition, she having suffered an accident.