KAMAL KUMAR TALWAR Vs. PRAKASH KUMAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the opposite party.

(2.) Petitioner is the defendant in Title Eviction Suit No. 29 of 2002 which was filed by the opposite party for eviction of the defendant on various grounds.

(3.) Petitioner is aggrieved by order dated 25-1-2005 passed in the aforesaid suit by which the learned Sub-Judge-VIII, Patna, struck off the defence of the defendant against his ejectment due to non-compliance of its earlier order dated 15-7-2004 passed under Section 15 of the Bihar Building (Lease Rent and Eviction) Control Act, 1982 (hereinafter referred to as the 'Act' for the sake of brevity.