- (1.) The second plaintiff in the Title Suit No.255 of 1998 (re-numbered as 220 of 2000, again as 47 of 2004 and again as 11 of 2005) instituted in the Court of the 4 th Munsif at Alipore against the first respondent is the appellant in this second appeal.
(2.) The suit was instituted on November 18, 1998 for the tenant first respondent's eviction from the suit premises on the grounds of reasonable requirement. The provisions of the West Bengal Premises Tenancy Act, 1956(hereinafter referred to as the Act) were applicable to the case.
(3.) Case stated in para.5 of the plaint is as follows: "5. The plaintiffs state that the said suit bed-room of the defendant abovenamed is also bonafide and reasonably required her the plaintiffs to be used as Advocate's Chamber and for the residence of the registered clerk of Mr. Ram Chandra Prasad, Advocate, Sri Bappa Mondal who has to stay at Lawyer's Chamber very often, and also for the use and occupation of Govt. Clients coming from Bihar Government, B-S.F. Corporation, Patna etc. and also for the use and occupation of guests and visitors and for tuition of the School going children.";