- (1.) Today the learned Advocate appearing on behalf of the appellants has completed his submissions. The learned Advocate for the respondent has made and completed his submissions and thereafter the learned Advocate for the appellants has made his submissions and reply.
(2.) Hearing of the appeal is concluded.
(3.) The Court now proceeds to deliver the following judgement : The facts of the case, very briefly, are that the plaintiffs-appellants had filed the Suit being Ejectment Suit No. 223 of 2001 against the defendant-respondent, which was placed before the learned Presidency Small Causes Court at Calcutta, praying, inter alia, for a decree for recovery of khas possession of the suit premises being two bed rooms and one allegedly illegally constructed shed on the ground floor of the premises no. 14/B, Haralal Mitra Street, Calcutta - 700 003. The plaintiffs-appellants filed the said Ejectment Suit, inter alia, on the allegation that the defendant-respondent is a defaulter in payment of rent, the defendant-respondent is causing nuisance and annoyance to the plaintiffs-appellants, that the defendant-respondent is guilty of violating the provisions of Clauses (m), (o) and (p) of Section 108 of the Transfer of Property Act and that the plaintiffs-appellants require the suit premises for their own use and occupation.;