- (1.) This second appeal is directed against the judgment and decree dated 15th May, 2014 passed by the learned Civil Judge, Senior Division, 2nd Court, Contai, in Other Appeal No. 05 of 2007 affirming the judgment and decree dated 31st March, 2006 passed by the learned Civil Judge, Junior Division, 1st Additional Court, Contai, in Other Suit No. 29 of 2003 at the instance of the defendants/appellants.
(2.) Let us now consider the merit of the instant appeal to find out as to whether any substantial question of law is involved in this appeal for which the appeal is required to be admitted for hearing under the provision of Order 41 Rule 11 of the Code of Civil Procedure or not.
(3.) The plaintiffs filed the suit for eviction against the defendants/appellants on various grounds, including the ground of second default in payment of rent. In the earlier suit filed by the plaintiffs, the defendants got the relief under Section 17(4) of the West Bengal Premises Tenancy Act, 1956. Subsequently, the defendants again committed default in payment of rent for a period of about 51 months. Accordingly, the present suit was instituted.;