VIRENDRA KUMAR Vs. JAMSHEDPUR PRINTING WORKS LTD

JUDGEMENT

(1.) This second appeal has been filed against the judgment and decree dated 15.9.2008, passed by learned District Judge, Singhbhum East at Jamshedpur in Eviction Appeal No. 26 of 2007, dismissing the appeal and confirming the judgment dated 27.9.2007, passed by learned Subordinate Judge-V, Singhbhum East at Jamshedpur in Eviction Suit No. 170 of 1989.

(2.) Mr. P.K. Prasad, learned senior counsel appearing for the tenant-appellant, submitted that the suit could not be decreed as the document-Ext.3 creating fixed term tenancy for 11 months was required to be registered, as the tenant was continuing in possession from before the date, with effect from which, such tenancy was created. He relied on Rajendra Behl v. Desraj Singh,1989 PLJR 1162

(3.) Perused the records.