DEVANAND Vs. SUDHIR KUMAR SHARMA

JUDGEMENT

(1.) Heard learned counsel for the appellants. Appellants are original defendants-tenant.

(2.) The suit has been instituted by the plaintiffs-landlords for eviction of the defendants-tenants on the ground of personal necessity and default in payment of rent.

(3.) It has been pleaded by the plaintiffs that Hiralal Viswakarma (father of the plaintiffs) was the absolute and exclusive owner of the suit property i.e. land and building, comprising of Municipal Holding No.261, within Ward No.16 (old), and new Ward No.4, corresponding to Plot No.995, Khata No.69, situated at Mouza Jaridih-Pachamba, P.S.-Giridih (T), Distt-Giridih.