CHAMPA LAL SHARMA Vs. SUNITA MAITRA

JUDGEMENT

(1.) This civil revision application involves an interesting question of law with regard to the interpretation of second part of Section 15 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (hereinafter to be referred to the 'said Act').

(2.) Shorn of all unnecessary details the fact of the matter is as follows: The plaintiff -opposite party filed a suit for eviction as against the defendant -petitioner in the court of Munsif 2nd Court, Kishanganj, which was registered as Eviction Suit No. 2 of 1983.

(3.) The defendant petitioner filed a written statement contesting the claim of the plaintiff -opposite party in the 8aid suit for eviction.