SUSHIL CHOWDHURY Vs. SUMITA BANERJEE @ SUSHMITA BANERJEE

JUDGEMENT

(1.) This Second Appeal is directed against the Judgment and Decree passed by the Ld. Judge City Civil Court, 2nd Bench Kolkata in Title Appeal No. 5 of 2019 (Sumita Banerjee vs. Sushil Chowdhury) dt. 20/9/2018.

(2.) Originally the opposite party/ plaintiff, Smt. Maya Das (since deceased), had filed an Ejectment Suit No. 268 of 2010 (Maya Das vs. Sushil Chowdhury) before the Ld. Judge 6th Bench Presidency Small Court, Kolkata against the appellant/ defendant with respect of two (2) rooms with both, privy and kitchen on the first floor (a complete flat) at premises no. 23, Jorapukur Lane, Kolkata under P.S. Girish Park.

(3.) The appellant, being the defendant, contested the said suit by filing written objection. The main ground for filing of the suit by the opposite party/ plaintiff against the appellant/defendant is for reasonable requirement and default in paying rent by the appellant as tenant.