Joytirmay Bhattacharya, J. - (1.) This second appeal is directed against the judgement and decree dated 22nd June, 2016, passed by the learned Additional District Judge, Fast Track Court - II, Sealdah, in Title Appeal No. 15 of 2013 affirming the judgement and decree dated 14th February, 2013 passed by the learned Civil Judge, Junior Division, Additional Court at Sealdah, in Title Suit No. 173 of 2001, 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 for hearing under the provision of Order 41 Rule 11 of the Code of Civil Procedure.
(3.) Here is the case where we find that the plaintiffs filed a suit for eviction against the defendants on the ground of default in payment of rent and also on the ground of reasonable requirement. The defendants contested the said suit by filing written statement denying the allegations.;