(1.) Leave granted.
(2.) Heard Smt. Reshmi Rea Sinha, learned counsel for the appellant-landlord and Shri Ardhendumauli Kumar Prasad, learned senior counsel for the respondents-tenant.
(3.) The dispute in this appeal is for the eviction of the respondents-tenant from the premises in dispute i.e., a house existing on Holding No. 80, New Ward No. X, (Old Ward No. IV, Old Holding No. 211) of Chatra Municipality, Jharkhand.