KHALIL AHMAD KHAN @ KHALIL AHMAD SON OF LATE MAQBOOL AHMAD KHAN, RESIDENT OF MOHALLA Vs. PRAKASH KUMAR SON OF SHRI NAND KISHORE PRASAD

JUDGEMENT

(1.) Heard Mr. Mahesh Narayan Parbat, learned senior counsel appearing for the petitioner and Mr. Ratan Kumar Singh, learned counsel appearing for the opposite parties.

(2.) This revision application has been filed under Sec. 14(8) of the Bihar Building (Lease, Rent & Eviction) Control Act (hereinafter referred to as B.B.C. Act) against the judgment and order of eviction passed in Eviction Suit No. 15/1998 against the petitioner.

(3.) The defendant-tenant appeared and contested the claim of the plaintiff denying the relationship of landlord and tenant and also denying the personal necessity as pleaded by the plaintiff.