GOVIND LAL Vs. KAMAL KUMAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This civil revision application has been filed for setting aside the judgement and order dated 28.02.2018 passed by Munsif 1st, Gaya in Eviction Suit No. 03 of 2012 by which the Eviction Suit has been decreed.

(3.) Briefly stated, the facts of the case is that plaintiff had purchased schedule I property of plaint having an area of 159.2 sq ft. alongwith his brothers through registered sale deed No. 915 dated 15.01.1990 from Anandi Lal More upon which four shops were constructed of which one shop at north western part was let out to the defendantpetitioner as tenant and tenancy started from the month of February 1991 with monthly rent of Rs. 140- and which was enhanced and lastly defendantpetitioner was paying Rs. 600- as monthly rent. Tenancy was created through an agreement and receipts of payment of rent were initially granted till 1994 and thereafter no receipts were granted.