JYOTIRMAY BHATTACHARYA,J. - (1.) This second appeal is directed against the judgement and decree dated 30th August, 2016 passed by the Learned Additional District Judge, 1st Court at Barasat, North 24-Parganas in Title Appeal No. 16 of 2014 affirming the judgement and decree dated 29th January, 2014 passed by the Learned Civil Judge, Junior Division, 3rd Court at Sealdah in Ejectment Suit No. 09 of 2006.
(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 41 Rule 11 of the Code of Civil Procedure, or not.
(3.) Here is the case where we find that the plaintiff/respondent filed a suit for eviction on the ground of change of user of the suit premises by the tenant and also on the ground of reasonable requirement.;