(1.) Heard learned counsel for the parties.
(2.) This civil revision under Sec. 14(8) of Bihar Building (Lease, Rent and Eviction) Control Act, 1982 is by the tenant against the judgment and decree dated 27.11.2009 passed in Eviction Suit No.19 of 2006, whereby the suit of the opposite parties for personal necessity against the petitioner has been decreed by the learned trial court.
(3.) The challenge is on the ground that the learned court below erred in holding that the plaintiffs-opposite parties have proved a case of bonafide and reasonable personal necessity of the suit land and has not correctly considered that plaintiffs' personal necessity would be satisfied by partial eviction.