BHOODEO MANDAL Vs. MAZHAR IMAM

JUDGEMENT

(1.) Heard Mr. Ayush Aditya, the learned counsel appearing on behalf of the appellant and Mr. Ashish Kumar Thakur, the learned counsel appearing on behalf of the respondents.

(2.) This second appeal has been filed against the judgment dtd. 12/6/2012 and the decree following thereupon signed on 22/6/2012 passed in Eviction Appeal No.05 of 2007 dismissing the appeal and confirming the judgment dtd. 31/7/2007 and decree following thereupon signed on 13/8/2007 passed by learned Munsif, Giridih, in Eviction Suit No.05 of 1999.

(3.) The suit was instituted by the respondents/plaintiffs to handover the vacant possession of the schedule-A to the respondents/ plaintiffs within a period fixed by the Court. The suit was decreed by the judgment dtd. 31/7/2007.