BIBEK CHAUDHURI, J. - (1.) Today is fixed for consideration of supplementary affidavits filed on behalf of the plaintiffs/respondents /opposite parties on 6th August, 2018 and 2nd July, 2019 and affidavit-in-opposition filed by the appellant to the first supplementary affidavit dated 6th July, 2018.
(2.) Before dealing with the respective contention of the parties as canvassed in the above mentioned supplementary affidavits as well as in affidavit-in- opposition, it is necessary to mention at the outset that the appellant had suffered a decree in a suit for eviction on the grounds of default in payment of rent and building and rebuilding in a suit for eviction. The judgment and decree of the said suit for eviction was affirmed by the First Appellate Court.
(3.) S.A 98 of 2011 is the second appeal against the judgment and decree of affirmation passed by the learned lower appellate court which was admitted on formulation of certain substantial questions of law vide order dated 29th April, 2011.;