MUKUL DEY Vs. SUNITA SEN

JUDGEMENT

(1.) This second appeal is directed against judgment and decree dated 30 th March, 2006 passed by learned Judge 3 rd Bench, City Civil Court at Calcutta in Title Appeal No.107 of 2004 affirming the judgment and decree dated 9 th of September, 2004 passed by learned Chief Judge, Small Causes Court, Calcutta in Title Suit No.1277 of 2000.

(2.) The respondent No.1 Sunita Sen and one Dineswar Sen, the predecessor-ininterest of respondent Nos. 2 to 5 being joint owners and landlords of the suit premises filed said suit for eviction against the present appellant defendant tenant on the ground of default and reasonable requirement.

(3.) The appellant defendant contested said suit filing a written statement denying material allegations of the plaint and contending inter alia that he was not a defaulter and that present accommodation of the plaintiffs were more than sufficient and that they did not reasonably require the suit premises for their own use and occupation.