CHANDAN SAMANTA Vs. BIJAY KUMAR JANA & ANR

JUDGEMENT

(1.) This Second Appeal is directed against the judgement and decree dated 7th June, 2016 passed by the learned Additional District Judge, First Track - I, Tamluk, affirming the judgement and decree passed by the learned Civil Judge, Junior Division, 2nd Court at Tamluk, on 30th May, 2014 in Title Suit No. 33 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.) Here is the case where we find that plaintiffs filed a suit for eviction against the defendant/appellant by terminating the relationship of landlord and tenant between the parties by service of notice under Section 106 of the Transfer of Property Act.