Bhaskar Bhattacharya, J. - (1.) This first appeal is at the instance of the plaintiffs and is directed against the judgment and decree dated February 20, 1989 passed by the learned Judge, City Civil Court, Calcutta whereby he dismissed the plaintiffs' suit for eviction.
(2.) The plaintiffs filed the instant suit for eviction of the defendant on the ground of default in payment of rent, reasonable requirement and on the further ground that the defendant had changed the mode of user of the tenancy.
(3.) The defendant contested the aforesaid suit by filing written statement thereby denying the material allegations made in the plaint.;