ANIL VISHWAKARMA Vs. PRADEEP KUMAR

JUDGEMENT

(1.) This writ application has been filed against the order dated 16.11.2009 passed by learned Munsif 1st, Dhanbad in Title (Eviction) Suit No. 08 of 2009, allowing the petition filed by the landlord- respondent, under Section 15 of Jharkhand Building (Lease, Rent & Eviction) Control Act and directing the tenant-petitioner to deposit arrears and current rent.

(2.) It is submitted that petitioner claimed title in himself but the documents in that regard were not considered by the court below while passing the impugned order. It is further submitted that prima facie finding recorded in the impugned order may affect the petitioner in the suit.

(3.) It appears that both the parties placed their respective cases before the learned Court below and on prima faice satisfaction, the learned court below has directed to deposit the arrears and current rent.