HARI KRISHNA BHAKAT Vs. SUKLA ROY

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 29th July 1988 passed by the Assistant District Judge, Additional Court, Burdwan in Title Appeal No. 74 of 1987 affirming the judgment and decree dated 30th Aug. 1986 passed by the learned Munsif, 2nd Court at Burdwan in Title Suit No. 244 of 1982.

(2.) The defendant in a suit for eviction on the ground of reasonable requirement under the West Bengal Premises Tenancy Act, is the appellant before this Court.

(3.) Both the learned Courts below, by concurrent findings of fact, passed and/or maintained the decree for eviction in favour of the plaintiff/respondent on the ground of the reasonable requirement of the plaintiff/respondent.