BINOD KUMAR CHOUDHARY Vs. BIHARI LAL KARWA

JUDGEMENT

(1.) This application is directed against the order dated 22-2-1988 passed by Sri U. N Singh, Subordinate Judge I, Deoghar, in Title Suit No. 32/87. whereby and whereunder the said learned court granted a decree for eviction as against the petitioner purported to be in terms of Section 14 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982.

(2.) Admittedly, the pLalntiffs have purchased the suit land from the landlord of the defendant-petitioner and others. According to the pLalntiffs they purchased the suit land for their own occupation thereof along with the family members. In the pLalnt the pLalntiffs have sought to make out a case of bona fide requirement of the suit premises for their personal occupation.

(3.) In the aforementioned suit the defendant appeared and filed an application of leave of the Court to contest the suit. The leave sought for was granted by the learned court below. Thereafter, the defendant filed an application praying therein the affidavit filed in the application for leave to contest the suit to be treated as written statement.