SHOLEY MANDAL Vs. REKHA DEVI

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) The present revision application has been filed under Section 14(8) of the Bihar Building (Lease, Rent and Eviction) Control Act, 1982 (hereinafter referred to as Act) against the decree and order of eviction passed by Munsif II, Munger in Eviction Suit No. 11/03 against the defendant-petitioner.

(3.) The plaintiff-opposite party has filed the Eviction Suit No. 11/03 praying for eviction of the defendant-petitioner from the suit premises on the ground of personal necessity alone. The necessitous facts required to be adumbrated here is that the plaintiff has let out the suit premises to the defendant at a monthly rent of Rs. 20/- in the month of December, 1990 The said monthly rent was enhanced to Rs. 50/- from the month of February, 2000. The residential house of the plaintiff is situated in the same plot alongwith the suit premises and there is only one courtyard which is commonly used by both the plaintiff and defendant. The three sons of the plaintiff has attained majority and two of them are to be married soon and hence the plaintiff requires the suit premises for her own use in order to accommodate her family members. The refusal by the defendant to vacate the suit premises has led the plaintiff to file the suit under the provisions of Section 14 of the Act.