RAMESH CHANDRA AGRAWAL Vs. BHUSHAN RAM

JUDGEMENT

(1.) This revision application arises out of a judgment dated 19-12-1987 passed by Shri B. K. Singh, Munsif, 1st Court, Gaya in Eviction Suit No. 8 of 1985 whereby and whereundcr the said learned court decreed the suit for eviction filed on behalf of the plaintiff-opposite party on the ground of personal necessity.

(2.) The plaintiff-opposite party filed the aforementioned suit on the ground of his bona-fide requirement as contemplated under Section ll(l)(c) of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 in respect of a double storied building bearing holding No. 16 (old) and 22 (new) at Mohalla Gosain Bagh in Ward No. 4/A, P. S. Kotwali, District-Gaya.

(3.) According to the plaintiff, he has four sons, namely, Ram Jee Prasad Arya, Shyam Kumar, Mundrika Prasad and Ramesh Kumar. The plaintiff had *Against the judgment and decree dated 19-H-1987 passed by Shri B. K. Singh, Munsil 1st, Gaya, stated in the plaint that so for as Mundrika Prasad his third son is concerned, he was sitting idle and as such he wanted to engage himself in some business and for that purpose he needs a shop premises in the ground floor of the suit holding.