ANATH BANDHU HALDER Vs. INDU BHUSAN MONDAL

JUDGEMENT

(1.) This second appeal is directed against the judgement and decree dated 30th March, 2002 passed by the Learned Civil Judge, Senior Judge, Diamond Harbour, District- South 24-Parganas in Title Appeal No. 86 of 1998 reversing the judgement and decree dated 11th October, 1996 passed by the Learned Civil Judge, Junior Division, 2nd Court, Diamond Harbour in Title Suit No. 173 of 1993 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, or not.

(3.) Here is the case where we find that the plaintiffs have filed a suit for eviction against the defendant on various grounds including the ground of default in payment of rent, reasonable requirement and also for violation of Clauses (m)(o)(p) of Section 108 of the Transfer of Property Act.