- (1.) This second appeal is directed against the judgment and decree dated 8th September, 2004 passed by the learned Additional District Judge, 5th Fast Track Court at Barasat in Title Appeal No. 02 of 2004 reversing the judgment and decree dated 8th September, 2003 passed by the learned Civil Judge (Junior Division), 3rd Court at Sealdah in Title Suit No. 70 of 1999.
(2.) The appellant in this appeal was the plaintiff in a suit for eviction on the ground of subletting.
(3.) The plaintiff filed a suit for eviction against the defendant No. 1 (tenant) on the ground of subletting.;