PIYALI DAS Vs. GURUDAS CHAKRABORTY

JUDGEMENT

(1.) This Second Appeal is directed against the judgment and decree dated 31st March, 2015 passed by the learned Judge, XI Bench, City Civil Court at Calcutta, in Title Appeal No. 53 of 2014 reversing the judgment and decree passed on 24th April, 2014 by the learned Judge, 3rd Bench, Presidency Small Causes Court, Calcutta, in Ejectment Suit No. 298 of 2005 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 for hearing under the provision of Order 41 Rule 11 of the Code of Civil Procedure.

(3.) The plaintiff filed a suit for eviction against the defendant/ appellant on the ground of default in payment of rent and also on the ground of reasonable requirement of plaintiff and the members of his family. The defendant contested the said suit by filing written statement denying the material allegations therein. The case of reasonable requirement of the suit premises which was made out by the plaintiff was categorically denied by the defendant in the written statement.