GOPAL SHARAN SINGH Vs. STATEOF BIHAR

JUDGEMENT

(1.) The plaintiff petitioner filed Eviction suit No. 18 of 1994 against the defendants-Opposite Parties 1 to 4 on the ground of personal necessity and default under the provisions of the Bihar Buildings (Rent, Lease and Eviction) Control Act, 1982. The Opposite Party No. 5 filed a petition for being added as intervenor- defendant, which has been allowed by the impugned order and the Eviction suit has been converted into a Title Suit. The office was accordingly directed to submit a report about the court fee payable on account of conversion of the suit as a Title Suit.

(2.) Heard the parties and with their consent this Civil Revision application is disposed of at the admission stage.

(3.) The plaintiff filed a simple and pure suit for eviction. The questions to be considered for disposal of the suit were whether there was relationship of landlord and tenant between the parties and whether a decree for eviction of the defendants on the grounds mentioned in the plaint was to be granted. The question as to whether a third party had title in relation to the suit premises or not or any other dispute by and between the plaintiff and the said third party were wholly irrelevant.