J.Bhattacharya, J. - (1.) This second appeal is directed against the Judgment and decree dated 10th October 1996 passed by the learned Assistant District Judge, 1st Court at Alipore in Title Appeal No.815 of 1986 reversing the Judgment and decree dated 3rd September 1986 passed by the learned Munsif, 3rd Court at Alipore in Title Suit No. 420 of 1981.
(2.) The appellants in this appeal were the plaintiffs in a suit for eviction of a tenant for reasonable requirement of the plaintiffs/landlord under section 13(1)(ff) of the West Bengal Premises Tenancy Act.
(3.) The suit was decreed by the learned Trial Judge on contest. The learned first Appellate Court reversed the said decree in appeal filed by the tenant/defendant.;