Bhaskar Bhattacharya, J. - (1.) This second appeal is at the instance of a tenant/defendant in a suit for eviction and is directed against the judgment and decree dated March 2, 1996 passed by the learned Assistant District Judge, 2nd Court, Hooghly in Title Appeal No. 202 of 1991 thereby reversing those dated July 31, 1991 passed by the learned Munsif, 2nd Court, Serarripore in Title Suit No. 120 of 1988.
(2.) The respondent filed the aforesaid Title Suit No. 120 of 1988 for eviction of the appellant on the grounds of default in payment of rent, causing damage to the suit property and on the ground of reasonable requirement.
(3.) The present appellant contested the aforesaid suit by filing written statement thereby denying the material allegations made in the plaint.;