MADAN LAL AGARWAL Vs. BINODE KUMAR TANTIA

JUDGEMENT

(1.) THE present revision petition has been filed by the defendant in Eviction Title suit no. 51 of 1989 against the eviction decree passed on 14.11.1995 by the Additional Munsif II, Ranchi.

(2.) ORIGINALLY , the suit was filed on 4.10.1989 by Narayani Devi, predecessor of the opposite parties. The eviction was sought on the ground of expiry of the terms of tenancy and also for bonafide necessity of two sons of the original plaintiff, namely, Binod Kumar Tantia and Sheo Kumar Tantia. The suit room is a shop room in the ground floor of the building standing on M.S. Plot no. 1794 corresponding to Municipal holding no. 542 situated near over bridge, Main Road, Ranchi.

(3.) ACCORDING to the plaintiffs, the shop room was let out to the defendant -petitioner on oral lease for eleven months commencing from 1.11.1988 and expiring on 13.9.1989 on a monthly rental of Rs. 150/ -. The term of the tenancy was expired and the plaintiff reasonably and bonafidely required the same for setting up business of her two unemployed sons, namely, Binod Kumar Tantia and Shea Kumar Tantia for opening of business of Cycle, Petromax etc.