LAXMAN RAJAK Vs. SRI KANT ROY

JUDGEMENT

(1.) Heard Mr. Ganpati Trivedi, learned senior counsel for the petitioner and Dr. Manoj Kumar, learned counsel for the respondents.

(2.) This 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) questioning the legal sustainability of the judgment and decree dated 24.04.2013 whereby the order for eviction has been passed against the defendant.

(3.) The facts are not in dispute that the plaintiff purchased the suit premises from Kanhai Das. It is the case of the plaintiff that the defendant is the tenant in the suit premises before the purchase by the plaintiff. However, it is further case of the plaintiff that the defendant refused to pay the rent to the plaintiff for the suit premises. The suit however has been filed only on the ground of personal necessity alone seeking eviction of the defendant.