DULAL CHANDRA BISWAS Vs. SAILENDRA NATH SADHUKHAN

JUDGEMENT

(1.) This second appeal is at the instance of defendants in a suit for eviction and is directed against the judgment and decree dated March 28, 1992 passed by the learned Assistant District Judge, Second Court, Nadia in Title Appeal No. 34 of 1988 thereby setting aside those dated September 14, 1987 passed by the learned Munsif, Kalyani in Title Suit No. 291 of 1987.

(2.) The respondents filed the aforesaid suit for eviction of the appellants, their tenants from the suit room on the grounds of default in payment of rent and reasonable requirement.

(3.) So far the ground of default is concerned, the appellants by complying with the provisions contained in S. 17(2A) of the West Bengal Premises Tenancy Act ('Act') got protection under S. 17(4) thereof.