RAMCHANDRA MANDAL Vs. VAIDYANATH KHANDELWAL PATWA

JUDGEMENT

(1.) HEARD

(2.) THE defendant in the eviction suit is the petitioner before this court impugning the order of the trial court purported to be under section 15 of Bihar Buildings (Lease, Rent and Eviction) Control Act (hereinafter referred to as "B.B.C. Act&apos) on an application by the plaintiff -respondent herein.

(3.) HEARD Mr. Ajay Thakur, Advocate and the plaintiff in person at length.