BIRESHWAR CHAKRAVARTY Vs. UNION OF INDIA

JUDGEMENT

(1.) The plaintiffs have come up against an order holding that all the issues will be tried together in the suit filed for eviction of the defendants on the grounds of personal necessity and damage to the disputed premises under the provisions of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (hereinafter referred to as 'the Act').

(2.) Both sides led evidence and when the parties were .being heard, counsel for the plaintiffs impressed upon the court that a judgment be given in regard to the question of personal necessity first and thereafter, other issues in relation lo arrears of rent and factum and quantum of damages be decided separately. At that stage, the defendants filed a petition dated 27th May, 1985 to decide the suit taking into account general procedure to which the plaintiffs filed a rejoinder dated 28-5-1986 and resisted that prayer. By the impugned order, the court below decided to take up all main issues viz, (i) personal necessity (ii) arrears of rent and (iii) factum and quantum of damages involved in the suit together for passing a common judgment. It further took the view that since issues have not been framed property they require re-framing. It also took a further view that if the plaintiffs feel that they have not led full evidence on all the issues they would be at liberty to adduce further evidence, if so advised and that the defendants shall also have a right to lead evidence in rebuttal. While passing the aforementioned order the court below took into account an order of the Hon'ble Supreme Court reported in 1985 P. L. J. R. 18 (S. C.), holding that two trials in such type of suits did not find favour from the apex court, and on that basis it held that there should be only one trial of the suit in question.

(3.) Mr. Sudhir Chandra Ghosh, learned counsel appearing for the petitioners, urged that the view taken by the court below is wholly misconceived and contrary to an unreported Division Bench judgment of this Court in Civil Revision Case No. 419 of 1985 Athar Hussain v. Kanhaiya Lal Gupta, decided on 14.2. 1986 holding categorically that the legal principles decided in Lalan Kishore Sharon's case reported in 1984 B. B. C. J. 396 was never set aside by the Supreme Court in 1985 P. L. J. R. 18 (supra) and the principle decided in Lalan Kishore Sharon's case still holds good even though the operative part of the order has been set aside by the Supreme Court on the basis of the consent of the parties.