SACHENDRA KUMAR SINGH Vs. VINOD NANDAN SINHA

JUDGEMENT

(1.) TENANT -defendant, aggrieved by the judgment and decree dated 2nd of May, 2005 passed by Munsif.Patna city in Title Eviction Suit No. 18 of 1998 decreeing the suit for eviction on the ground of bonafide personal necessity has preferred this revision application under Sec.14(8) of the Bihar Buildings (Lease Rent and Eviction) Control Act, 1982.

(2.) PLAINTIFF filed the suit for eviction on the ground that he requires the suit premises reasonably and in good faith, inter alia pleading that he owns and possesses premises bearing holding No. 286 B/254, Circle No. 103, Ward No. 20/26 situated at Mohallah Agamkuan, Police Station Alamganj in the district of Patna. The defendant is month to month tenant according to English calendar, in the eastern Katras in the ground floor of the aforesaid premises fully described in Schedule I of the plaint at a monthly rental of Rs. 800.00 excluding the electric charges, payable to the plaintiff.

(3.) ACCORDING to the plaintiff, the defendant is liable to be evicted on ground of default, and breach of terms of tenancy too but as the plaintiff requires the suit premises reasonably and in good faith, for its speedy disposal he had filed suit for eviction on the ground of personal necessity only. According to him he is unemployed Pharmacist and needs suit premises for starting Medicine Shop, which is most suitable for the purpose. According to him the decree of partial eviction will not satisfy the entire needs of the plaintiff.