DHIRENDRA KUMAR JAIN Vs. MD HASSIM

JUDGEMENT

(1.) EIGHTEEN tenants including one Md. Quashim filed title Suit no. 52 of 1983, an Inter Pleader suit in the court of Subordinate Judge, hazaribagh against the State of Bihar and khas Mahal Officer, Hazaribagh, as defendants first set and the three sons of Sugan chand Jain as defendants second set, for declaration as to which of the two sets were their landlord.

(2.) THREE sons of Sugan Chand Jain filed six suits for eviction of six tenants out of the aforesaid eighteen under the provisions of the Bihar Buildings (Lease, rent and Eviction) Control Act 1982 (hereinafter referred to as "the Act" ). The inter Pleader suit as well as six Eviction suits were tried together. The trial court disposed of the Inter Pleader suit in terms of judgment dated 31. 3. 1989 and held that the three sons of Sugan Chand Jain were landlord and were entitled to receive the rent. The six Eviction suits were also decreed.

(3.) THE tenants preferred First Appeal no. 283 of 1989 (R) before this Court. On 21. 11. 1989 the said appeal was dismissed as not maintainable at the instance of the tenants. L. P. A. no. 152 of 1989 (R) preferred against the said judgment dated 21. 11. 1989 was also dismissed on 26. 3. 1990.