BISHNU KUMAR SHAH Vs. SHYAM SUNDAR SARAWGI

JUDGEMENT

(1.) This second appeal is directed against the judgement and decree dated 20th July, 2016 passed by the learned Civil Judge (Senior Division), Purulia in Title Appeal No. 11 of 2015 affirming the judgement and decree dated 20th December, 2014 passed by the learned Civil Judge (Junior Division), 2nd Court, Purulia in Title Suit No. 04 of 2006/103 of 2013 at the instance of the defendant/appellant.

(2.) Let us now consider the merit of the appeal to find out 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 XLI Rule 11 of the Code of Civil Procedure or not.

(3.) The plaintiff/respondent filed a suit for eviction against the defendant/appellant on various grounds available under the West Bengal Premises Tenancy Act, 1997 including the ground of reasonable requirement of the plaintiff and the members of his family.