Narayan Chandra Sil, J. - (1.) This appeal has been directed against the judgment and decree dated 7.4.1987 passed by Shri A. K. Banerjee, learned Additional District Judge, First Court, Alipore, District 24 Parganas (South) in connection with Title Appeal No. 553 of 1986 affirming the judgment and decree dated 31.5.1986 passed by Shri B. K. Srivastava, Learned Munsif, Second Court, Alipore in connection with Title Suit No. 29 of 1980.
(2.) The learned trial Court appears to have decreed the suit on contest and the lower appellate Court affirmed the same.
(3.) The suit before the trial Court in brief is for eviction of the defendant/tenant under West Bengal Premises Tenancy Act, 1956 on the grounds of default in payment of rent, reasonable requirement of the plaintiff and sub-letting. As regards the reasonable requirement of the plaintiff it is stated that the plaintiff has been residing as a licensee in a tenanted room of her brother-in-law. The suit was contested by the defendants before the trial Court where all the material allegations are denied and it was, inter alia, stated that the plaintiff has got as many as 5 houses in the city of Calcutta. It was further stated that there was no service of notice upon the defendants and as such the suit is bad.;