ABDUL GHANI Vs. MOHD HADI HUSSAIN

JUDGEMENT

(1.) This revision application arises out of an order dated 25-4-1988 passed by the Execution Munsif, Muzaffarpur in execution Case No. 13/6 of 1988, whereby and whereunder the said learned Court directed the petitioner (decree holder in the Execution Case) to give vacant possession of the suit premises in favour of the judgment debtor by 2-5-1988.

(2.) The facts of this case lie in a very narrow compass.

(3.) The petitioner, who was the land-lord of the tenant, opposite party, filed a suit for eviction on the sole ground of personal necessity. According to the petitioner he required the suit premises for the purpose of providing accommodation to his son Manjoor Hassan to start a business. The said suit was heard in terms of the procedure laid down under Section 14 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982.