RAGHUNATH CHAUDHARY Vs. KAMLA DEVI

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This application under Article 227 of the Constitution of India has been filed for quashing the order dated 12.12.2017 passed by learned Munsif East, Muzaffarpur in Eviction Suit No. 3 of 2014 by which the application filed by plaintiffs/opposite parties under Section 15 of the Bihar Building (Lease, Rent and Eviction) Control Act, 1982 ( for short 'BBC Act') has been allowed.

(3.) The facts of the case, in brief, are that Eviction Suit No.3 of 2014 was filed by the plaintiffs/opposite parties for eviction of defendants/petitioners from a residential house and godown standing over Plot No. 214 K of Mohalla Nunphar Kedarnath Road in Muzaffarpur town on the ground of personal necessity as also for payment of arrears of rent. Their case is that they have personal necessity of suit premises for running business and residential purpose and the defendants are also defaulters as they did not pay rent from May, 2013.