SWAPNA CHATTERJEE & ORS Vs. MIRA SHAW

JUDGEMENT

(1.) This second appeal is directed against a judgement and decree passed by the learned Civil Judge (Senior Division) at Sealdah on 20th December, 2014 in Title Appeal No. 25 of 2013 affirming the judgement and decree dated 26th March, 2013 passed by the learned Civil Judge (Junior Division), Additional Court at Sealdah in Title Suit No. 57 of 2007 at the instance of the defendants/appellants.

(2.) Let us now consider as to whether any substantial question of law is involved in this appeal for which the appeal is required to be admitted under the provision of Order XLI Rule 11 of the Code of Civil Procedure or not.

(3.) The plaintiff/respondent filed a suit for eviction against the defendants/appellants on the ground of default in payment of rent and change of user without the written consent of the landlord. The plaintiff is a transferee landlord. During the pendency of the said suit, she filed an application for amendment of the plaint for incorporating therein the additional ground of eviction i.e. her reasonable requirement. The said suit was ultimately decreed on contest on the ground of reasonable requirement.