JEEBAN KUMAR SARKAR Vs. RAMDAR AND SONS

JUDGEMENT

(1.) This Civil Revision application has been filed against an order dated 17 -1 -1987 passed by Munsif, Jamshedpur, under Section 15 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (hereinafter to be referred to as the Act).

(2.) Facts:Plaintiff -landlord -opposite party, instituted a suit in February, 1978 bearing Title Suit No. 58 of 1978 praying for the following reliefs : That the plaintiffs therefore pray that a decree may kindly be passed against the defendant. (a) For his eviction from the suit premises described in Schedule 'A' below with a direction to him to Vacate the same within a time to be fixed by the court failing which the plaintiff will be at liberty to get him evicted therefrom through the processes of Court, (b) For payment of a sum of Rs. 2,570/ - as arrear of house rent for the suit premises as described in Schedule B' below. (c) For the cost of the suit together with interest till realisation. (d) For any other reliefs to which the plaintiffs may be found entitled in law or equity. (This has been set out in paragraph No. 2 of the Civil Revision Petition).

(3.) In Schedule 'B' as referred to in the relief, the arrears of house rent was claimed from 1 -11 -1976 to 31 -1 -1978, fifteen months, at the rate of Rs. 75/ - per month and other charge from July, 1976 to January, 1978 comprising a sum of Rs. 1,445/ -, total Rs. 2,570/ -.