ABDUL AZIZ KHAN Vs. ABDUL HAFIZ KHAN

JUDGEMENT

(1.) This civil revision application, under Section 14 (B) of the Bihar Building (Lease, Rent and Eviction) Control, Act, 1982 (hereinafter for the sake of brevity referred to as the said Act), is directed against the judgment dated 20th July, 1987 passed by Sri Rarnesh Prasad, Munsif, East Muzaffarpur in Eviction Suit No. 56 of 1985 whereby and whereunder the said learned court decreed the suit for eviction filed by the plaintiff-opposite party against the defendant-petitioner on the ground of his personal necessity.

(2.) The facts of the case, bereft of all unnecessary details, are as follows :

(3.) According to the plaintiff, the said Abdul Qadir Khan used to run a watch shop in a portion of the tenanted premises under the name and style of 'Bihar National Watch Company' and used to reside with his family member in the back portion thereof.