Narayan Chandra Sil, J. - (1.) This appeal has been directed against the judgment and decree dated 11.6.1991 and 30.7.1991 passed by Sri P.L. Dutta, leaned Assistant District Judge, First Court, Alipore in connection with Title Suit No. 72 of 1984 and the judgment and decree dated 22.7.1992 and 28.7.1992 passed by Sri S.K. Bhattacharya, learned Additional District Judge, Tenth Court, Alipore in connection with Title Appeal No. 342 of 1991.
(2.) The suit was for eviction of unauthorised occupant and also for inesne profit. The trial Court was pleased to decree the suit. The learned Additional District Judge allowed the appeal and set aside the judgment and decree passed by the trial Court.
(3.) On perusal of the materials on record the following substantial questions of law have been formulated for consideration of the present appeal:- " 1. Whether it is a case of tenancy or licensee. 2. Whether the defendant was the co-tenant of the original landlord." ;