BISHNU KUMAR AGRAWAL Vs. GANESH PRASAD GUPTA

JUDGEMENT

(1.) THIS civil revision application at the instance of the defendant is directed against the order dated 22.2.99 passed by Munsif, Ranchi in Eviction suit no. 65/95 by which he has directed the petitioner to deposit the arrears of rent amounting to Rs. 21,000/ - and further current and future rent at the rate of Rs. 600/ - per month on an application fifed by the plaintiff/opposite party under section 15 of the Bihar Building (Lease Rent and Eviction) Control Act (shortly the said Act).

(2.) THE plaintiff -opposite party instituted the aforementioned suit for a decree of eviction of the defendant on the ground of expiry of fixed term lease and also on the ground of personal necessity.

(3.) DURING the pendency of the suit the plaintiff/opposite party filed an application under section 15 of the said Act praying for an order directing the defendant to deposit the rent in terms of section 15. of the said Act.