SARDAR UJAGAR SINGH Vs. ASHOK CHAUDHARY AND ORS.

JUDGEMENT

(1.) HEARD Mr. Shrinandan Pd. Singh, the learned senior counsel for the petitioner and Mr. P.N. Sahi, the learned senior counsel for the opposite parties.

(2.) THIS revision application has been filed under Section 14(8) of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (hereinafter referred to as the 'B.B.C. Act') by the defendant challenging the judgment and order of eviction passed against him in Eviction Suit No. 07 of 1994 by Munsif -II Hajipur.

(3.) THE defendant, in his written statement, has contested the assertions of the plaintiffs and has denied the personal necessity as pleaded by the plaintiffs for settling his sons in business. It was also the case of the defendant that the suit premises were not in dilapidated condition and there was no need of the plaintiffs for new construction after demolition of the same. It has also been averred that the plaintiffs and his family were not facing difficulty in residing in the existing residential area.