- (1.) This second appeal is at the instance of the tenant/defendant in a suit for eviction decreed on the ground of reasonable requirement and this appeal is preferred against a judgment of affirmance.
(2.) The respondent before us filed a suit for eviction on the ground of reasonable requirement alleging that she was in possession of two rooms in the suit property, whereas her family consists of herself, her husband, one 2009(2) RLR Parulbala Hait v. Renu Bala Samanta (Cal.) 65 married son having two children and one unmarried son and four daughters, of them three were married. There is no dispute that the tenant is in possession of only one room.
(3.) In view of the fact that the plaintiff was in occupation of only two rooms, whereas she required at least four bed rooms, if not more, the learned Trial Judge decreed the suit.;