ASHOKE BANERJEA Vs. SULOCHNA DEVI

JUDGEMENT

(1.) Heard Mr. Sukumar Sinha, leaned Counsel for the petitioner, and Mr. Ashok Kumar Keshri, learned Counsel for the opposite party No. 1 Caveator, who opposes admission and insits that instead of admitting this case I should dispose it of as the opp. party No. 1 (the landlord), the only necessary party, is already before me.

(2.) I, accordingly, proceed to dispose of this case finally.

(3.) The petitioner challenges an order passed by Sri Chandrika Paswan Munsif, I Patna in Eviction Suit No. 70 of 1989 rejecting his petition, filed for directing the plaintiff -opposite party No. 1 to produce his sale deeds on the basis of which he claims himself to be the landlord in a suit filed under Section 14 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 hereinafter referred to as the 'Act.