NISHA PODDAR Vs. BANWARI LAL SHARMA

JUDGEMENT

(1.) This Second Appeal is directed against the judgment and decree dated 11th September, 2017 passed by the learned Judge, IInd Bench, City Civil Court at Calcutta in Title Appeal No. 27 of 2013 affirming the judgement and decree dated 21st March 2013 passed by the Learned Judge, 2nd Bench, Small Causes Court at Calcutta in Ejectment Suit No. 103 of 2005 at the instance of the defendant/appellant.

(2.) Let us now consider as to whether the appeal deserves any merit for admission 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/respondent (landlord) filed a suit for eviction against the defendant/appellant (tenant) on several grounds available under the West Bengal Premises Tenancy Act, 1997. Apart from the ground of default in payment of rent, the plaintiff prayed for eviction of the tenant on the ground of reasonable requirement and also for causing nuisance and annoyance to the plaintiff and his neighbours.