SUDHANGSHU DAS Vs. TAPANKUMAR ADHIKARY

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 30th October, 2003 passed by the learned Additional District Judge, Hooghly in Title Appeal No. 174 of 2001 affirming the judgement and decree dated 22nd June, 2001 passed by the learned Civil Judge (Junior Division), 1" Court, Hooghly Sadar in Title Suit No. 224 of 1996.

(2.) The defendant in a suit for eviction under the Transfer of Property Act is the appellant in this appeal.

(3.) The plaintiffs/respondents filed a suit for eviction on termination of relationship of landlord and tenant between the parties after service of notice under section 106 of the Transfer of Property Act upon the defendant.