AWADHESWARI PRASAD NARAIN SINGH Vs. PRITI GARMENTS PATNA

JUDGEMENT

(1.) THE plaintiffs-petitioners are the landlords who had filed a suit for eviction from a shop situated in a building known as "vishwash (Amawan House)" situated in North Krishnapuri in the town of Patna.

(2.) THE suit for eviction has been filed on the ground of personal necessity under Section 11 (1) (C) of the Bihar Building (Lease, rent and Eviction) Control Act, 1982 (hereinafter referred to as the 'act') and hence the suit is being filed under Section 14 of the Act.

(3.) BY the impugned order dated 20-1-2009 the Munsif, III. Patna has allowed the opposite party No. 4 to be added as party in place of his mother Smt. Rajyashree Sinha who died during the pendency of the suit along with the partners of M/s. Priti Garments having the business in the name and style of M/s. "bachpan His and Her's" who have been impleaded as defendants 2 to 4.