ARUN KUMAR CHOUDHARY AND ORS. Vs. MUKTA SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Both the revision applications have been preferred under Section 14 (8) of the Bihar Buildings (lease rent and eviction) Control Act, 1982 and arise out of two separate judgments dated 16.05.2018 passed by the learned Munsif, Muzaffarpur (East), in Eviction Suit No. 18 of 2008 and Eviction Suit No. 19 of 2008. Both the Eviction Suits were filed by the respondent, who is common in both the cases. By the impugned judgment and decrees, the eviction suits have been decreed in favour of the respondent in respect of the premises in question on the sole ground that the premises are reasonably and in good faith required by the landlord for her personal use. Since the foundational facts, in both the cases, for determination of the legality or otherwise of the impugned orders are substantially identical, both the cases have been heard together and are being disposed of by the present common judgment and order.

(3.) I have heard Mr. Pushkar Narain Sahi, learned senior counsel appearing on behalf of the petitioners in both the cases and Mr. J.S. Arora, learned Senior counsel representing the respondent, who is common in both the cases.