- (1.) The Second Appeal is directed against judgment and decree dated 07.12.2001 and 20.12.2001 respectively passed by Sri B. Banerjee, learned Judge, Small Causes Court, Sealdah in Title Appeal No. 114 of 1996 affirming the judgment and decree dated 25.04.1996 and 17.06.1996 respectively passed by Sri B. D. Nanda, learned Munsif, 3rd Court, Sealdah in Title Suit No. 168 of 1989 wherein learned Trial Court passed a contested decree of eviction against Defendant treating him as a licensee under the Plaintiff and that the licence was revoked by Plaintiff.
(2.) Being aggrieved with said judgment and decree of the learned First Appellate Court the Second Appeal has been filed alleging that impugned judgment and decree were bad in law.
(3.) The facts of this case may be summarized as follows:;