RAJAY KUMAR VERMA Vs. DASHRATH MODI

JUDGEMENT

(1.) Heard.

(2.) This writ petition has been filed for setting aside the order dated 4.6.2009 (annexure 4) and 3.9.2009 (annexure 6) passed by the learned Munsif, Koderma in Eviction Suit No. 5 of 2007 allowing the petition filed on behalf of the plaintiff-landlord-respondent under Section 15 of the Bihar Building Act (for short 'the Act') and rejecting the subsequent petition filed on behalf of the petitioner.

(3.) On the petition filed under Section 15 of the Act after hearing the parties and considering the materials on record in details, the learned court below has directed the tenant-petitioner to deposit Rs. 275/-per month against rent from March 2008 till May 2009 and also current and future rent. The operative portion of the order dated 4.6.2009 reads as follows.