NANDALAL KURMI Vs. RAM RAJ DAS

JUDGEMENT

(1.) The deficit court-fees shall be put in by the learned Advocate for the appellants by tomorrow.

(2.) The present Second Appeal has been preferred by the defendant in a suit for eviction, inter alia, on the ground of reasonable requirement as well as other grounds under the West Bengal Premises Tenancy Act, 1997 (in short, the 1997 Act ), against a judgment of reversal. During pendency of the proceeding, the original defendant had died, upon which the present appellants were substituted as defendants as his heirs and legal representatives.

(3.) The learned trial Judge, while observing that the case of tenancy has not been proved and the suit does not come within the ambit of the 1997 Act, dismissed the suit.