R K SHARMA Vs. MAHESH KUMAR GUPTA

JUDGEMENT

(1.) This civil revision is directed against the judgment and decree dated 26.05.2009 and 29.05.2009 respectively passed by Additional Munsif-I, Dhanbad in Eviction Suit No. 55 of 2004 whereby and whereunder he directed the petitioner to vacate the suit premises within two months from the date of judgment.

(2.) Sri. M.K. Laik, learned senior advocate appearing for the petitioner submits that the learned court below has not given any finding with regard to the partial eviction and therefore, the judgment is bad and liable to be set aside.

(3.) On the other hand, Sri. Rohit Roy, learned counsel appearing for the opposite parties submits that at paragraph no. 11 of the judgment, the learned court below has given finding with regard to the partial eviction. Thus, there is no illegality in the order. Hence, he submits that this civil revision is liable to be rejected.