RAM CHANDRA PRASAD Vs. PRAMOD KUMAR

JUDGEMENT

(1.) HEARD learned counsel for the parties,

(2.) THIS revision application has been filed against the order dated 29.4.2005 passed in Eviction Suit No. 1 of 2004 by which the application of the petitioner under Sec. 15 of the Bihar Building (Lease, Rent and Eviction) Control Act, 1982 has been disposed of with the observation that after the evidence of both the sides at the time of hearing the court will pass order under Sec. 15 of the Act.

(3.) ON a consideration of the aforesaid defence the Court below came to the conclusion that there being dispute regarding the amount of rent due, hence it would not be proper to pass any order at that stage and after the evidence of both the sides at the time of hearing the order would be passed under Sec. 15 of the BBC Act and the application under Sec. 15 of the BBC Act was accordingly disposed of.