RATAN LAL RAI Vs. SHEO KUMAR KAMALIA

JUDGEMENT

(1.) -AS the common questions of law arise in both the cases they are being disposed of by this commorr judgment.

(2.) THE tenants petitioners have filed the revision applications under proviso to Section 14 (8)of the Bihar Buildings (Lease, rent and Eviction) Control Act, 1982 (hereinafter referred to as the Act) against the judgments passed by the Courts below decreeing the plaintiffs-respondents suits for eviction on the ground of their personal necessity.

(3.) IN Civil Revision No. 1519/91 the petitioner has filed the revision against the judgment dated 11th June, 1991 passed by the Additional Munsif 1st, Patna in title suit no. 63/1985.