PARMANAND VERMA Vs. PARVATI DEVI

JUDGEMENT

(1.) THIS civil revision application is directed against a judgment and decree dated 3-5-1991 passed by Sri Satyanarain Prasad, Munsif, Chaibasa in Eviction Suit No. 29 of 1989, whereby and whereunder the said learned Court decreed the suit ex parte, filed by the plaintiff-opposite party for eviction of the petitioner on the ground of her personal necessity.

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

(3.) THE learned Court below, in view of the fact that the suit filed by the plaintiff was (sic) for her personal necessity adopted the procedure in terms of Section 14 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982.