SURAJDEO PRASAD Vs. RABI BHUSHAN PRASAD

JUDGEMENT

(1.) After hearing the learned Counsel for the parties and with their consent this application is being disposed of at the admission stage itself.

(2.) This application in revision is directed against the order dated 26-2-1997 passed by the learned Munsif, Latehar, in Title (Eviction) Suit No. 1 of 1996 whereby the learned Court below refused to grant leave to the defendants-petitioners to contest the suit.

(3.) The plaintiffs-opposite parties filed the aforesaid suit for eviction of the defendants-petitioners from the suit premises on the ground of bona fide personal requirement as contemplated under Section 11(1)(c) of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (hereinafter to be referred to as 'the Act' for short).