REGENT COMPUTRONICS PVT. LTD.

LAXMI SAHU Appellant

V/S

GANESHI SAHU Respondents

Referred Judgements :-

TATA IRON AND STEEL CO. LTD. V. MRS. GOURIBALA DEVI [REFERRED TO]
SHEO SHANKAR PRASAD V. BARHAN MISTRY [REFERRED TO]
CHAMPA LAL SHARMA V. SMT. SUMITA MAITRA [REFERRED TO]
SHEIKH ABDUL HAMID V. SHEIKH ABDUL JABBAR,1984 S.A. NO.467 OF 1981 [REFERRED TO]
ASHOK KUMAR V. JAGARNATH HAJAM,(1984) S.A. NO.39 OF 1980 [REFERRED TO]
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
RAIZADA TOPANDAS VS. GORAKHRAM GOKALCHAND [REFERRED TO]
VASUDEV GOPALKRISHNA TAMBWEKAR VS. BOARD OF LIQUIDATORS HAPPY HOME CO OPERATIVE HOUSING SOCIETY LTD [REFERRED TO]
DEVI DASS VS. MOHAN LAL [REFERRED TO]
RAGHUBAR DAYAL PRASAD VS. RAMEKBAL SAH [REFERRED TO]

JUDGEMENT

(1.) This appeal, at the instance of the plaintiff, is directed against an order of remand of the suit.

(2.) The relevant facts are short.

(3.) The suit in question was filed for eviction under the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (hereinafter to be referred to as 'the Act') of the respondent on allegations that he was inducted as tenant but he stopped payment of rent from April, 1983 and despite repeated demands, illegally refused to pay and thus he was habitual defaulter within the meaning of the Act and that the appellant himself requires the suit premises for running his shop as he has no other residential or commercial accommodation at Begusarai, besides his son is also unemployed.

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LAXMI SAHU Vs. GANESHI SAHU

Referred Judgements :-

JUDGEMENT

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