- (1.) This second appeal is directed against the judgment and decree dated 15th June 1992 passed by the learned Assistant District Judge, Sealdah in Title Appeal No. 92 of 1991 reversing the judgment and decree dated 31st July, 1991 passed by the learned 3rd Court of Munsif, Sealdah in Title Suit No. 216 of 1986.
(2.) The appellant before this Court is the plaintiff (landlord) in a suit for eviction on the ground of reasonable requirement.
(3.) The plaintiff/appellant filed a suit for eviction against the defendant/ respondent on the ground of reasonable requirement of the plaintiff and the members of his family.;