NARAYAN CHANDRA DEY Vs. DIPALI RANA & ORS

JUDGEMENT

(1.) The appellant/defendant filed the instant application praying for review of the judgement and/or order passed by this court on 22nd November 2016. The Second Appeal, which was filed by the defendant/appellant, was dismissed by this court by the order dated 22nd November 2016, which is under review.

(2.) Let us now consider the merit of the review application in the facts of the present case.

(3.) The eviction suit filed by the plaintiffs/respondents against the defendant/appellant was decreed by the learned trial court on the ground of reasonable requirement of the plaintiffs and the members of their families. The said decree of the learned trial court was affirmed in appeal by the learned First Appellate Court. The appeal, which was filed by the defendant/appellant, was thus dismissed by the learned First Appellate Court.