SARAN CLUB Vs. CHANDRADEO THEOSOPHICAL LODGE

JUDGEMENT

(1.) These two civil revision applications have been heard one after the other and are being diseased of by a common judgment.

(2.) The plaintiff-opposite party filed a suit for eviction of the defendant-petitioner from the suit property. The description of the plaintiff and the defendant in the suit was as follows:-- Plaintiff; "Chandradeo Theosophical Lodge, through Sri G.P. Verma, Secre-tary....." Defendant. "Saran Club, through Sri Mahendra prasad. Secretary....."

(3.) During the pendency of the suit, an application under Section 11-A of the Bihar Buildings (Lease, Rent and Eviction) Control Act was filed in the Court below. Various objections wera taken on behalf of the defendant, including the objection regarding the non-maintainability of the suit. The application aforesaid was allowed by the Court below on the 11th November, 1971. The defendant filed Civil Revision No. 1319 of 1971 against the said order, A limited rule was issued in respect of this application, the relevant order being as follows:--