(1.) Ejectment Suit No. 142 of 1978 was filed in the 6th Court of the City Civil Court, Calcutta for ejectment of the defendant-tenant on the sole ground of reasonable requirement. The plaintiff also referred to a notice to quit dated 24-11-77. The plaintiff stated that her family consisted of three sons and grandchildren. Elaborating further, the plaintiff stated that two of her sons were married and her eldest had three daughters, aged between 4 years and 11 years, all of them school students. The other married son of the plaintiff, as stated originally in the plaint, got one son who was taken 2 years old. Then again, the plaintiff referred to the fact that another son of the plaintiff had attained marriageable age and. he could not be given in marriage for want of accommodation. The plaintiff was in occupation of one interconnected room and a room, kitchen room and, three asbestos sheds and a tin shed, as per the plaint.
(2.) By a subsequent amendment, the plaintiff averred that she was not in possession of reasonable suitable accommodation and the accommodation available for her on the first floor was not reasonably suitable for the purpose.
(3.) The defendant, in his written statement, denied all the material allegations of the plaintiff. In paragraph 5 of the written statement, it was: pleaded that the plaintiff got other reasonably suitable accommodation for her family in the suit premises. He took the stand that the present accommodation of the plaintiff was reasonably sufficient, but that the suit was filed to compel the defendant to agree to an enhancement of rent.