MONIKA DAS Vs. BISWARAN CHATERJEE

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 24th January, 2017, passed by the learned Additional District Judge, Fast Track, 2nd Court at Alipore, South 24 Parganas, in Title Appeal No. 05 of 2016 reversing the judgment and decree dated 8th September, 2015 passed by the learned Civil Judge, Junior Division, 2nd Court at Alipore, in Title Suit No. 125 of 2012 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 the plaintiff which is a society, registered under the West Bengal Societies Registration Act, 1961, filed a suit for eviction against the defendant/appellant on revocation of licence as the said licensee failed and neglected to vacate the suit premises even after expiry of the notice period.