Jyotirmay Bhattacharya, C.J. - (1.) This second appeal is directed against the judgment and decree dated 22nd August, 2017 passed by the learned Judge, Senior Division, Kandi, Murshidabad, in Title Appeal No. 72 of 2013 affirming the judgment and decree dated 20th June, 2013 passed by the learned Civil Judge, Junior Division, 1st Court at Kandi, Murshidabad, in Other Suit No. 28 of 2010 at the instance of the defendant/appellant.
(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 provision of Order 41 Rule 11 of the Code of Civil Procedure.
(3.) The plaintiffs filed a suit for eviction against the defendant upon service of notice under Section 106 of the Transfer of Property Act thereby determining the relationship of landlord and tenant between the parties.;