SITA RAM SHAW Vs. MIRA SINGH & ORS

JUDGEMENT

(1.) This second appeal is directed against the judgement and decree dated 13th February, 2012 passed by the Learned Judge, Small Causes Court at Sealdah in Title Appeal No. 35 of 2011 affirming the judgement and decree dated 3rd March, 2011 passed by the Learned Civil Judge (Junior Division), 1st Court at Sealdah in Title Suit No. 146 of 1992, at the instance of the defendant/appellant.

(2.) Let us now consider as to whether any substantial question of law is involved in this second appeal for which the appeal is required to be admitted for hearing under the provision of Order XLI Rule 11 of the Code of Civil Procedure.

(3.) Here is the case where we find that the plaintiffs/respondents filed a suit for eviction on the ground of reasonable requirement. The defendant/appellant contested the said suit by filing written statement. The parties led evidence with regard to their respective claim and/or defence in the suit.