VINOD KUMAR SINGH Vs. DAN SINGH

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) This second appeal has been preferred under Sec. 100 of Code of Civil Procedure against the judgment and decree of affirmance dtd. 21/12/2018 passed by the learned Principal District Judge, Dhanbad in Civil Appeal No.118 of 2018 whereby and where under, the learned first appellate court has dismissed the appeal on contest.

(3.) The brief fact of the case is that the plaintiff-respondent filed Title (Eviction) Suit No.09 of 2015 in the court of Civil Judge (Jr. Division)-II, Dhanbad with a prayer for a decree of eviction of the defendant and recovery of khas possession under Sec. 11 of Jharkhand Building (Lease, Rent and Eviction) Control Act.