BIRENDRA SINGH Vs. SHANKAR SAH

JUDGEMENT

(1.) THIS civil revision application is directed against the judgment and decree dated 26.2.97 passed by 2nd Munsif, Siwan in Eviction suit no. 12/94 decreeing the suit of the plaintiffs -opposite parties on the ground of personal necessity.

(2.) THE plaintiffs -opposite parties instituted the aforesaid suit for eviction of the defendant on the ground of expiry of period of lease and also on the ground of personal necessity.

(3.) THE case of the plaintiffs inter alia is that the suit premises was let out to the defendant for a period of 11 months and even after expiry of fixed period the defendant has been continuing in possession. It is further alleged that the plaintiffs required the suit premises for carrying on business for himself or for members of their family. The plaintiffs' case is that they have no shop suitable to start the business. The plaintiffs, accordingly requested the defendant to vacate the suit premises but inspite of repeated request the premises was not vacated.