Bibek Chaudhuri, J. - (1.) This second appeal is directed against the judgement and decree dated 5th September, 1996 passed in Title Appeal no.259 of 1993 by the Learned 2nd Additional District Judge, Howrah reversing the judgement and decree dated 28th September, 1993 passed by the Learned Civil Judge, Junior Division, the then Munsif, 7th Court, Howrah in Title Suit no.52 of 1988 at the instance of the plaintiff/appellant.
(2.) The appellant as plaintiff filed the suit for eviction under West Bengal Premises Tenancy Act, 1956 against the defendant/respondent on the ground of reasonable requirement and for causing nuisance and annoyance, which was registered as Title Suit no.52 of 1988 in the 7th Court of the Learned Munsif, Howrah.
(3.) The defendant/respondent contested the said suit by filing written statement denying the material allegations made out by the plaintiff in the plaint. The parties led evidence in support of their respective contentions in the suit.;