BANGSHI ROUTH Vs. MAMATA SAHA

JUDGEMENT

(1.) This second appeal is directed against the judgement and decree dated 2nd May, 2015 passed by the Learned Civil Judge (Senior Division), Serampore in Title Appeal No. 7 of 2014 affirming the judgement and decree dated 30th June, 1997 passed by the Learned Civil Judge (Junior Division), 2nd Court, Serampore in Title Suit No. 270 of 1988, at the instance of the defendant/appellant.

(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.) The plaintiff/respondent filed a suit for eviction against the defendant/appellant on the ground of reasonable requirement. The Learned Trial Judge decreed the said suit. The Learned First Appellate Court also affirmed the said decree of the Learned Trial Judge.