SABYASACHI BHATTACHARYYA,J. - (1.) The defendants in an eviction suit, inter alia on the ground of reasonable requirement, have preferred the present re-visional application challenging an order passed in Ejectment Appeal No. 10 of 2015.
(2.) The eviction suit having been decreed against the present petitioners, the petitioners preferred the said appeal and filed two applications for amendment in connection therewith.
(3.) By the first amendment, the petitioners sought to introduce the fact that the suit property is a thika tenancy property. By the second amendment, the petitioners attempted to introduce an allegation that the plaintiff/opposite party obtained possession of two extra rooms during the pendency of the appeal, thereby satisfying the requirement of the opposite party. The said amendments were allowed by the appellate court.;