BAIJNATH PRASAD ALIAS BAIJU PRASAD Vs. RAJESH KUMAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the opposite parties.

(2.) This revision has been filed by the defendant (petitioner) of Eviction Suit No. 28 of 1998, which was filed by the plaintiffs (opposite parties) for eviction of the defendant on the ground of personal necessity.

(3.) THIS revision under the proviso to sub -section 8 of Section 14 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (hereinafter referred to as 'the Act ' for the sake of brevity) is directed against the order of petitioner 'seviction dated 31.7.2003 by which the learned Munsif -I, Gaya, decreed the aforesaid Eviction Suit.