TARUN KUMAR GUPTA Vs. PARWATI DEVI

JUDGEMENT

(1.) This Revision application arises out of the judgment and decree dated 24. 7.1999 passed by Munsif, Sadar, Motihari in Eviction Suit No. 15 of 1996, whereby petitioner was directed to hand over possession of the suit shop to opposite party.

(2.) ADMITTEDLY , petitioner was a tenant in the suit shop, described in Schedule I of the plaint and there was relationship of landlord and tenant between the parties.

(3.) ACCORDING to plaintiff, her eldest son, Manoj Kumar was unemployed and wanted to start cloth business, for which suit shop was most suitable.