- (1.) HEARD counsel for the appellants, who were defendants -appellants in the courts below. Admittedly defendant was tenant in the premises. He was found to have defaulted in payment of rent, and in view of the fact that number of members of the plaintiffs family increased to 18, the premises was reasonably required for their personal occupation. The courts below also found that partial eviction of the defendants was not to satisfy plaintiff's requirement. This Second Appeal, is in my opinion, concluded by concurrent findings of fact and is dismissed accordingly.;