Jyotirmay Bhattacharya, A.C.J. - (1.) This second appeal is directed against the judgment and decree dated 28th June, 2017 passed by the learned Special Court (I.E. Act), Additional District Judge, Burdwan, in Title Appeal No. 28 of 2004 affirming the judgment and decree dated 28th February, 2002 passed by the learned Civil Judge, Junior Division, 1st Court at Katwa, in Title Suit No. 44 of 1996 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 on the ground of default in payment of rent and also on the ground of reasonable requirement. The plaintiffs claimed that they stay with their family at their village house in the district of Murshidabad. They claimed that they have another house at Dainhat which is within the municipal area. The premises at Dainhat is the suit property.;