- (1.) This second appeal is directed against a judgement and decree passed by the learned Civil Judge (Senior Division) 2nd Court at Contai on 30th April, 2014 in Title Appeal No. 12 of 2009 affirming the judgement and decree dated 25th April, 2008 passed by the learned Civil Judge (Junior Division), 1st Additional Court at Contai in Title Suit No. 152 of 2007 at the instance of the defendants/appellants.
(2.) Let us now consider as to whether any substantial question of law is involved in this appeal for which the appeal is required to be admitted under the provision of Order XLI Rule 11 of the Code of Civil Procedure or not.
(3.) This is a suit for eviction filed by the plaintiff against the defendants/appellants on the ground of subletting, reasonable requirement and for causing nuisance and annoyance to the plaintiff and his neighbours and also for causing damage to the suit premises by acts of waste and negligence.;