BHIM PRASAD SAH Vs. RAGHUWAR SHARAN

JUDGEMENT

(1.) Heard learned senior counsel for the parties.

(2.) This application has been filed seeking review of the judgment dtd. 24/4/2018 passed in CWJC No.16584 of 2014 (Raghuwar Sharan Vs. Bhim Prasad Sah and another). By the judgment under review, this Court has been pleased to set aside the order dtd. 18/7/2014 passed by learned Sub-Judge, IV, Bettiah, West Champaran in Misc. Case No.21 of 2012 and remitted the matter to the court below to dispose of the Miscellaneous Case in accordance with law.

(3.) It appears from the narration of facts available on the record that the petitioner in the writ petition had filed Title Eviction Suit No.191/2002 in the court of learned Sub-Judge-1st at Bettiah against his tenant Panna Lal Sah (respondent no.2) on the ground of default in payment of rent. The said Eviction Suit was decreed on contest vide judgment and decree dtd. 30/8/2009 passed by learned Sub Judge-IV, West Champaran.