KASHINATH MONDAL Vs. SWAPAN PAL

JUDGEMENT

(1.) The report of the Stamp Reporter may be ignored since we invited the learned Counsel for the appellants to argue the matter on merit in order to ascertain whether it involves substantial questions of law under Sec. 100 of the Code of Civil Procedure.

(2.) The instant appeal is filed against the judgment and decree passed by the First Appellate Court on 16/12/2023 in Title Appeal No. 19 of 2016 whereby and where-under the judgment and decree dtd. 30/6/2015 passed by the Civil Judge (Junior Division), Second Court, Hooghly in Title Suit No. 229 of 2008 was affirmed.

(3.) A suit for eviction on the ground of default and reasonable requirement was instituted against the present appellants before the Trial Court. The suit was contested by the appellants/ defendants taking a defence that the grounds so mentioned in the plaint is concocted and taken up for the purpose of seeking eviction though there is a complete lack of genuinity in the requirement.