KAMALA KANTA DAS Vs. MADAN MOHAN DAS

JUDGEMENT

(1.) This appeal has been directed against the judgment of confirmation passed on 31.8.1995 by Sri S.K. Chaudhury, the 9th Court of the Assistant, District Judge, Alipore in connection with Title Appeal No. 73 of 1995 arising out of the judgment and decree dated 21.12.1994 and 25.1.1995 respectively passed by Sri Jayanta Chakraborty, the learned Munsif, 3rd Addl. Court at Alipore in connection with Title Suit No. 309 of 1986. The learned Munsif was pleased to dismiss the suit with costs which was affirmed by the First Appellate Court.

(2.) The suit was for ejectment of the tenant on the grounds of (1) personal requirement (2) building and rebuilding (3) addition and alteration made by the defendant/tenant without the permission of the landlord and (4) sub- letting.

(3.) The substantial question of law formulated for disposal of this appeal is follows:-