RAVI SHANKAR SINGH Vs. SHOBHA PRASAD

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent.

(2.) The present revision application has been filed under Sec. 14(8) of the Bihar Building (Lease, Rent and Eviction) Control Act 1982 (hereinafter referred to as the BBC Act) against the judgment and decree of eviction.

(3.) The suit premises is admittedly a shop measuring 300 Sq. Ft. which has been purchased by the plaintiff in the year 1997 by registered sale deed dtd. 6/10/1997. The defendant was admittedly in occupation of the suit premises as tenant therein at the time of purchase by the plaintiff. After purchase the plaintiff filed a petition before the house controller for fixation of rent and by order dtd. 29/12/1999 in House Control Case No. 27 of 199 the house controller fixed the rent of the suit premises. The defendant preferred appeal against the said order which was dismissed.