DILIP KUMAR GUPTA Vs. KAMESHWAR PRASAD GUPTA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This civil revision has been preferred, under Section 115 of the Code of Civil Procedure, against the order dated 14.07.2016, passed by the learned Sub-Judge-IV, Patna in Eviction Suit No.562 of 2014.

(3.) The sole opposite party, Kameshwar Prasad Gupta filed Eviction Suit No.562 of 2014 against the petitioner praying therein for declaration that the plaintiff is absolute owner of the suit premise detailed in schedule 1 of the plaint and possession of the defendant is permissive possession. The plaintiff further prayed that a decree of eviction be passed directing the defendant to vacate and deliver the suit premise to the plaintiff by the date fixed by the court.