GHANSHYAM DAS BAJAJ Vs. KESHAV PRASAD MODI

JUDGEMENT

(1.) Heard Mr. R.K. Merathia, counsel for petitioner, Title (Eviction) Suit No. 1 of 1994 filed under Section 14 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 was decreed on 25.11.1998. Title (Execution) Case No. 6 of 1998 was, thereafter, filed to execute the said eviction decree. In the meantime defendant filed C.R. No. 252 of 1999 under Section 14(8) of the said Act, in Patna High Court, which was disposed of on 1.9.1999. Finding of trial Court on the point of reasonable and bona fide requirement of suit premises was upheld and the matter was remitted to trial Court to consider and decide the question as to whether part eviction of the defendant from suit premises would reasonably satisfy the plaintiffs need. On remand trial Court recorded finding that plaintiffs requirement would be satisfied on partial eviction of defendant. Consequently, decree -holders filed a petition for necessary correction in description of premises over which they were to be put in possession. The Executive Court allowed the said prayer by impugned order. In my view, the impugned order does not suffer from any jurisdictional error and it was rightly passed in view of modification in original eviction decree. There is no merit in this revision application. It is, accordingly, dismissed. application dismissed.