Jyotirmay Bhattacharya, J. - (1.) This second appeal is directed against a judgment and decree dated February 8, 2013 passed by the learned Additional District Judge, 2nd Court at Nadia in Title Appeal No. 185 of 2007 reversing a judgment and decree dated June 30, 2007 passed by the learned Civil Judge (Junior Division) at Nabadwip, Nadia in Title Suit No. 203 of 1993 at the instance of the defendant.
(2.) Let us now consider as to whether any substantial question of law is involved in this second appeal for which the appeal is required to be admitted for hearing under the provisions of Order 41, Rule 11 of the Code of Civil Procedure or not.
(3.) Here is the case where we find that an eviction suit was filed by the plaintiffs, being the respondents herein, against the defendant-viz. the appellant herein. It was contended by the plaintiffs that the defendant was permitted to occupy the suit premises for three years on the leave and licence basis. Since after expiry of the licence period the defendant failed and refused to vacate the suit premises, the instant suit was filed.;