DILIP KUMAR SINHA Vs. JADUBIR PRASAD

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners are defendants in title eviction suit No. 18/1996 which was filed by the admitted land-lord, namely, plaintiffs-opposite parties/for eviction of the tenants, namely, defendants-petitioners on the ground of default in payment of rent.

(3.) The defendants-petitioners are aggrieved by order dated 28.1.2004 passed in the aforesaid suit by which the learned second Munsif, Bhagalpur, allowed the plaintiffs petition under Section 15 of the Bihar Building (Lease, Rent and Eviction) Control Act, 1982 (hereinafter referred as 'the Act' for the sake of brevity) and directed the defendants-petitioners to deposit the rent of the suit premises from July, 2003 to January, 2004, at the rate of Rs. 200/- per month within a period of 15 days and also to deposit the future rent every month by the 15th of the succeeding month at the same rate.