SHYAM PYARI DEVI Vs. OM PRAKASH SHAW

JUDGEMENT

(1.) This second appeal is at the instance of a tenant and is directed against the judgment and decree dated May 18, 1996 passed by the learned Judge, Small Causes Court, Sealdah in Title Appeal No. 133 of 1995 thereby affirming those dated Sept. 21, 1995 passed by the learned Munsif, Second Court, Sealdah in Title Suit No. 416 of 1990.

(2.) The respondent filed the aforesaid suit for eviction of the appellant, a tenant under him in respect of one room measuring 15' X 10' 6" which is used as shop on various grounds including the ground of reasonable requirement.

(3.) On contested hearing, the learned trial Judge decreed the suit only on the ground of reasonable requirement thereby holding that the respondent requires one additional room for his own use and occupation. The first appeal preferred by the tenant has been dismissed. Hence the instant second appeal by the tenant.