MUMTAZ ALAM Vs. RITA ROY

JUDGEMENT

(1.) Heard Mr. Brij Bihari Tiwari, learned counsel for the petitioner and Mr. Md. Waliur Rahman, learned counsel for the opposite parties.

(2.) A tenant under a decree of eviction questions its correctness in the present revision application.

(3.) This civil revision application has been preferred by the defendant-petitioner against the judgment and decree dtd. 4/3/2024, passed in Title Eviction Suit No. 456 of 2014 by the learned Civil Judge (Junior Division)-III, Patna Sadar. The said decree was passed under Sec. 11(1)(c) of the Bihar Building (Lease, Rent and Eviction) Control Act, 1982 (hereinafter referred to as 'the BBC Act', for the sake of brevity), on the ground of personal necessity.