KAMLA BISWAS Vs. RAMA SHANKAR TRIPATHY

JUDGEMENT

(1.) This second appeal has been filed against the Judgment and Decree dtd. 18/9/2002 (decree signed on 27/9/2002) passed by the learned Additional District Judge IV, Bokaro in Title (Eviction) Appeal No.12 of 2001 whereby and whereunder the appeal has been dismissed, confirming the Judgment and Decree dtd. 14/3/2001 (decree signed on 30/3/2001) passed by the learned Additional Munsif-II, Chas in Title (Eviction) Suit No.06 of 1992 whereby the suit seeking eviction on ground of personal necessity was dismissed. Accordingly, the plaintiffs are the appellants before this Court.

(2.) The second appeal was admitted vide order dtd. 14/1/2009 on the following substantial questions of law:-

(3.) The suit premises in schedule A to the plaint is one shop room in the ground floor being part of the plaintiff's 3-storeyed building.