BHASKAR BHATTACHARYA,J. - (1.) THIS second appeal is at the instance of a tenant-defendant in a suit for eviction and is directed against judgment and decree dated January 27, 1995 passed by the learned Additional District Judge, 2nd Court, Alipore in Title Appeal No. 269 of 1993 thereby setting aside those dated June 28, 1993 passed by the learned Munsiff, 6th Court, Alipore in Title Suit No. 179 of 1989.
(2.) THE respondent herein filed the aforesaid Title Suit No. 179 of 1989 on various grounds including a ground that although the tenancy was given for residential purpose, the appellant was using the same for business purpose. The aforesaid suit was contested by the appellant by filing written statement thereby denying the material allegations made in the plaint.
(3.) ULTIMATELY , the learned trial Judge dismissed the suit on contested hearing thereby holding that none of the grounds taken by the plaintiff could be proved.;