KRISHNA MURARI PRASAD Vs. MITAR SINGH

JUDGEMENT

(1.) THIS civil revision application is directed against against dated 28th September, 1989 passed by Sri S.M. Alam, Munsif Hazaribaghin Eviction Suit No. 6 of 1989 whereby and whereunder the said learned court decreed the plaintiff-opposite party's suit for eviction on the ground of his personal necessity.

(2.) THE fact of the matter lies in a very narrow compass.

(3.) THE plaintiff has contended that he runs a business in one of the shop rooms in the said holding. He has two sons, namely, Harvinder Singh and Harmit Singh. According to the plaintiff, Harvinder Singh is unemployed and has completed his diploma certificate course at Indira Gandhi Institute of Electronics, Hazaribagh held during the period--September 1986 to August, 1987 and obtained a diploma in Radio and Tape Technology in December, 1988 and is still unemployed. THE plaintiff also intends to get his eldest son settled in business for which he has the requisite qualification.