RAJENDRA JAISWAL AND OTHERS Vs. PREMNARAYAN JAISWAL

JUDGEMENT

(1.) This second appeal is directed against the judgement and decree dated 17th March, 2015 passed by the Learned Chief Judge, City Civil Court at Calcutta in Title Appeal No. 6 of 2014 affirming the judgement and decree dated 28th November, 2013 passed by the Learned 2nd Judge Presidency Small Causes Court at Calcutta in Ejectment Suit No.925 of 2002, at the instance of the defendants/appellants (tenant).

(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 41 Rule 11 of the Code of Civil Procedure, or not.

(3.) An eviction suit was filed by the plaintiff/respondent against the defendants/appellants for ejectment of the defendants/appellants from the suit premises on the ground of reasonable requirement of the plaintiff/respondent. The said suit was filed under the provisions of the West Bengal Premises Tenancy Act, 1956. In order to get a decree for eviction in such a suit for reasonable requirement under the 1956 Act, the landlord is required to prove the following three conditions: