RAJANSAHAY Vs. UNITED EXHIBITORS

JUDGEMENT

(1.) This civil revision application under Section 14 (8) of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (hereinafter referred to as the Act) is directed against the judgment dated 14.6-1990 passed by Sri S. Sharma, 1st Addl. Munsit, Dhanbed, in Title (Eviction) Suit No. 39 cf 1983, whereby and where under the learned Munsif has decreed the plaintiff-opposite party's suit for eviction on the ground of their personal necessity.

(2.) The plaintiff filed the aforementioned suit claiming inter alia, following reliefs ;-

(3.) In the plaint it was contended by the plaintiff that the property in suit as described in Schedule-'A' of the plaint has been purchased by the plaintiff from one Sri Rajesh Kumar Mehta by a registered sale deed dated 14-2-1986. According to the plaintiff, tbe firm consisting of six parners and the aforementioned "Pathk Mension described in Schedule-'A* has been purchased for the purpose of using the ground floor as the office of the firm with separate chambers of the partners and tbe first floor and the second floor having six flats for the residential purpose of the six partners of the plaintiff's firm. The partners of the plaintiff's firm have no other building except the said 'Pathak Mansion' which the plaintiff and its partners required for their reasonable and bona fide use and occupation.