AUTO TYRE CENTRE Vs. UNITED EXHIBIT

JUDGEMENT

(1.) THIS Civil revision application under Section 14(8) of the Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982 is directed against the judgment dated 12th April, 1990 passed by Sri P.N. Lal Subordinate Judge in Title (Eviction) Suit No. 8/86 whereby and where under the said learned court 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 the following reliefs:

(3.) FROM the order sheet dated 4.2.1988, however, it appears that the plaintiff did not object to the petitioner's prayer for seeking leave to contest the same and as such the petitioner was granted leave to contest the suit and the petitioner was directed to file written statement. It appears that the petitioner filed a written statement on 19.2.1988 which was the date fixed in terms of the court's order dated 4.2.1988. The said written statement is an elaborate one and therein the petitioner has traversed all the allegations name in the plaint.