NAMITA BOSE Vs. SATYANARAIN PRASAD CHOURASIA

JUDGEMENT

(1.) This Second Appeal has been assigned by Hon'ble The Chief Justice to this Bench and that is how, this Second Appeal has been listed before this Bench.

(2.) Heard Mr. P.K. Bhattacharya, the learned counsel appearing on behalf of the appellant as well as Mr. Sudarshan Srivastava, the learned counsel appearing on behalf of the respondent.

(3.) This Second Appeal has been preferred being dissatisfied with the judgment and the decree dtd. 27/1/2017 and 4/2/2017 respectively passed in Civil Title Appeal No.43 of 2016 passed by learned Principal District Judge, Dhanbad whereby he has been pleased to dismiss the appeal and affirm the judgment of the learned trial court in Eviction Suit No.01 of 2012 and affirmed the judgment of the learned trial court and the decree dtd. 18/5/2016 and 28/5/2016 respectively.