Arun Kumar Mitra, J - (1.) The second appeal has been filed by the defendant in Title Suit No. 81 of 1972 challenging the judgment and order passed by the Learned Additional District Judge, First Court, Burdwan dismissing the appeal on contest with cost and affirming; the judgment and decree passed by the Learned Trial Judge.
(2.) Originally the suit for ejectment being Title Suit No. 81 of 1972 was filed by Shrimati Pushparani Banik against Shri Renupada Laha as monthly tenant. The suit was filed merely on the ground of bona fide requirement as well as building and re-building.
(3.) The case of the plaintiff as made out in the plaint is inter-alia as follows : The suit premises as described in the scheduled plaint of the plaint originally belonged to one Shri Fakir Chandra Das and the plaintiff purchased the suit premises from said Fakir Chandra Das on 8.8.1968 through a registered sale deed against valued consideration and thus She became the owner of the suit premises.;