BIBEK CHAUDHURI,J. - (1.) The Instant Second Appeal is filed by the defendants/appellants against the judgment and decree dated 31st February, 1992 passed by the learned Additional District Judge, 6th Court at Alipore in Title Appeal No.242 of 1987, thereby reversing the judgment and decree of dismissal of the suit dated 28th February, 1987 passed by the learned Assistant District Judge, 8th Court at Alipore in Title Suit No.140 of 1977.
(2.) The respondents/plaintiffs filed Title Suit No.140 of 1977 for eviction of the defendants/appellants from the suit premises on the grounds of default, committing nuisance and annoyance, violating the provisions of (M), (O) and (P) of Section 108 of Transfer of Property Act and subletting in the 8th Court of the learned Assistant District Judge at Alipore. The original defendant contested the said suit and after trial, the learned trial judge dismissed the suit on contest.
(3.) The plaintiff/respondent filed an appeal against the judgment and decree of dismissal of the suit before the learned Additional District Judge, 6th Court at Alipore which was registered as Title Appeal No.242 of 1987. The said appeal, however was allowed on contest and a decree for eviction was passed against the defendants/appellants.;