SHYAMA KANT JHA Vs. SHAKUNTALA PANDEY

JUDGEMENT

(1.) The Civil Revision is barred by limitation.

(2.) After hearing learned counsel for the parties and taking into consideration the averment made in the limitation petition, I find that a good ground has been made out for condonation of delay in filing this revision. Accordingly, the delay in filing this revision is condoned and the limitation petition, thus, stands allowed.

(3.) The defendant-petitioners have filed the present revision application under the proviso to Section 14(8) of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (hereinafter referred to as 'the Act'), challenging the judgment and decree dated 28.8.2002 passed in Title Eviction Suit No. 18 of 1998/3 of 2001, whereby the 4th Subordinate Judge, Patna, has decreed the suit for eviction on the ground of personal necessity and on the expiry of the lease deed in terms of Section 11(1)(c) of the Act.