TAPASH MOOKHERJEE,J. - (1.) The present second Appeal is directed against the judgment dated 15th July, 2005 passed by the learned Judge, Bench-IX, City Civil Court at Calcutta in Title Appeal No. 09 of 2004 affirming thereby the decree dated 9th June, 2003 passed by the learned Judge, 3rd Bench, Presidency Small Causes Court in Ejectment Suit No. 960 of 2000.
(2.) The Plaintiff in the Suit Shri Kashi Nath Bardhan is the Respondent and Shri Tushar Kanti Mondal and Tarun Kanti Mondal the Defendants in the Suit are the Appellants herein.
(3.) Plaintiff/Respondent's case in the Suit may be summarised as follows :-;