Sudhir Ranjan, J. - (1.) This is a defendant's appeal arising out of the judgment and decree passed in Title Appeal No. 516 of 1982 by the learned Additional District Judge, Ninth Court, Alipore, revising those of the learned Munsif, Fifth Court, Alipore in Title Suit No. 385 of 1977.
(2.) The plaintiff filed the aforesaid suit for ejectment of the defendant from the suit premises as described in the schedule to the plaint, on the grounds of default, material deterioration to the condition of the suit premises and on the ground of reasonable requirement of the plaintiff.
(3.) By a notice to quit dated April 4, 1977, the plaintiff terminated the defendant's tenancy directing him thereby to suit and vacate the premises on the expiry of the month of May 1977.;