Jyotirmay Bhattacharya, J. - (1.) This second appeal is directed against the judgment and decree dated 15th March 1994 passed by the learned Additional District Judge, 1st Court at Alipore in Title Appeal No.44 of 1990 affirming the judgment and decree passed by the learned Munsif, 4th Court at Alipore on 18th December 1989 in Title Suit No. 51 of 1979.
(2.) The appellant in this appeal was the defendant in a suit for eviction filed by the respondent (landlord) on various grounds, viz., default in payment of rent, violation of Clause (m), (o), (p) of Section 108 of the Transfer of Property Act and reasonable requirement of the plaintiff/respondent (landlord).
(3.) After a contested hearing, the learned Trial Judge was pleased to pass a decree for eviction against the appellant (tenant) on the ground of reasonable requirement of the plaintiff and the members of his family. The other two grounds of eviction could not be proved by the respondent no. 1/plaintiff (landlord). Accordingly, those issues were held against the plaintiff/respondent No. 1. Challenging the said judgment and decree of the learned Trial Judge, the defendant appellant herein preferred an appeal being Title Appeal No. 44 of 1990 before the learned District Judge at Alipore. The said appeal was subsequently transferred to the Court the learned Additional District Judge, 1st Court at Alipore for disposal.;