PATNA PUBLIC SCHOOL Vs. SHARDA RANJAN PRASAD SINHA

JUDGEMENT

(1.) This is an appeal by the plaintiff of Title Suit No. 438/85 (hereinafter called 1985 suit) seeking an order of injunction against the defendants of the suit who were plaintiffs in Title Suit No. 263 of 1975 (hereinafter called 1975 suit) in which suit a decree for eviction has been obtained against one Ranjit Singh who happens to be a teacher in plaintiff's institution. In the 1975 suit the respondents, defendants obtained a decree for eviction after the defendant Ranjit Singh has failed to comply with the order passed Under Section 12 of the Bihar Building Control Act, 1972. A First Appeal against that decree in regard to the arrears of rent is pending in this Court being First Appeal No. 1153/80. A counter -affidavit has been filed by the defendant No. 2 stating, inter alia, that he has no concern whatsoever either with the school or the premises in which it is running as a tenant, lessee or in any other capacity.

(2.) The appeal is dismissed with costs.