- (1.) This first appeal is at the instance of defendants in a suit for eviction and is directed against the judgement and decree dated June 18, 1994 passed by the learned Judge, 13th Bench, City Civil Court, Calcutta in Ejectment Suit No. 248 of 1985.
(2.) The respondents herein filed the aforesaid ejectment suit against one Chittaranjan Das, the predecessor-in-interest of the present appellants for eviction on the grounds of default in payment of rent, subletting, doing act in violation of Clauses (m), (o) and (p) of Section 108 of the Transfer of Property Act, causing nuisance and annoyance to the respondents and also on the ground of reasonable requirement for their own use and occupation.
(3.) The case made out by the respondents as regards the ground of reasonable requirement was as follows :;