- (1.) THIS appeal is from the judgment and decree of the Additional District judge, Alipore, dated 8 August 1966.
(2.) THE appeal arises out of a suit filed by the respondent against the appellants. The respondent is the owner of premises No. 137, Lasdowne Road. The appellants became tenants under the plaintiff according to the English calender at a monthly rental of Rs. 475/-in respect of the second floor of the flat and one garage at the said premises. There are two respondents. The defendant no. 2 is the managing partner of defendant No. 1.
(3.) THE only point which was canvased in this appeal was whether the plaintiff respondent reasonably required the premises for his own occupation.;