SRI LALAN PRASHAD Vs. SRI PARIMAL CHANDRA DAS

JUDGEMENT

(1.) This second appeal is directed against the judgement and decree dated 28th August, 2015 passed by the learned Civil Judge (Senior Division), 6th Court, Alipore in Ejectment Appeal No. 13 of 2014 reversing the judgement and decree dated 31st January, 2014 passed by the learned Civil Judge (Junior Division), 1st Court, Alipore in Ejectment Suit No. 209 of 2004 at the instance of the defendant/appellant.

(2.) Let us now consider the merit of the appeal to find out 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 or not.

(3.) Here is the case where we find that the plaintiff/respondent filed a suit for eviction against the defendant/appellant on the ground of reasonable requirement. The defendant appeared in the said suit and contested the same by filing written statement, denying the allegations made out in the plaint.