KANGALU Vs. PARAU

JUDGEMENT

(1.) Heard.

(2.) The revision is preferred against the order dated 14/2/2001 passed by the Civil Judge Class-II, Durg, in Execution case No. 31 -A/97 whereby warrant of possession has been issued.

(3.) The plaintiff/respondent filed a suit for possession on the ground that the plaintiff and defendant both are real brothers and when the defendant came to Bhilai in search of employment in Bhilai Steel Plant, he sought permission of the plaintiff to live in a portion of the house owned by the plaintiff, as he was not having any house, on the assurance that as soon as he will get the house he will vacate the same. It is stated that though the defendant got the house and became permanent employee of Bhilai Steel Plant but did not vacate the house. Therefore, the suit was filed by the plaintiff. The defendant denied the claim.