MISRILAL RABIDAS Vs. DEWANTI DEVI

JUDGEMENT

(1.) On 20.1.1994, opposite party No. 1 purchased house property, bearing Holding No. 770 standing over plot Nos. 66 and 67 situated within ward No. 3 (new) of Giridih Municipality. Defendants were living therein as tenants from before. Thereafter they attorned the plaintiff as their landlady and paid rent to her.

(2.) Opposite party No. 1 filed Eviction Suit No. 12 of 1994, under Section 14 of the Bihar Buildings (Lease Rent & Eviction) Control Act, 1982 (hereinafter referred to as 'the Act'), for eviction of petitioner and his brother, opposite party No. 2 herein on the ground of personal requirement under Section 11(1)(c) of the Act.

(3.) Opposite Party No. 1 pleaded requirement of suit premises for starting business by two of her elder sons, who were respectively 24 and 22 years old and were sitting idle.