- (1.) This second appeal is against a judgment of reversal. The suit for eviction was instituted, inter alia, on the grounds of default, nuisance and annoyance to the plaintiff and the neighbours and for reasonable requirement.
(2.) The plaintiff is admittedly the owner of the premises-in-question and the defendant is the tenant under her in respect of one room at monthly rental of Rs. 27/- (Rupees twenty seven) only payable according to English calendar.
(3.) The plaintiff alleged that plaintiff's accommodation at G -132, Dhan Kheti, Police Station- Garden Reach, Calcutta- 700 024, where her husband was a cosharer, was insufficient having regard to the size of the family of the plaintiff. The plaintiff required the suit premises reasonably for her own use and occupation and for the use and occupation by the members of her family.;