DIPAK SANTRA Vs. SRI RANJIT KR. PATRA

JUDGEMENT

(1.) This second appeal is directed against the judgment and/or decree dated 3rd October, 2013 passed by the learned Additional District Judge, 3rd Court at Howrah in Title Appeal No. 32 of 2011 affirming the judgement and decree dated 21st December, 2010 passed by the learned Civil Judge (Junior Division), 6th Court at Howrah in Title Suit No. 120 of 2007 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 41, Rule 11 of the Code of Civil Procedure or not.

(3.) Here is the case where we find that a suit for eviction of the defendant was filed by the plaintiff on revocation of licence granted in favour of the defendant as the defendant failed and neglected to vacate the suit premises after the notice period.