KRISHNA NANDAN PRASAD SINHA Vs. VIKASH KUMAR AGRAWAL

JUDGEMENT

(1.) This writ petition is under Article 227 of the Constitution of India whereby and whereunder order dated 02.04.2019 passed in Title Eviction Suit No.01 of 2011 by Additional Civil Judge (Jr. Div.), Bokaro has been assailed by which petition dated 21.08.2018 filed under Order XI Rule 1 read with Section 151 of CPC has been rejected.

(2.) The brief facts of the case of the petitioner as per the pleadings made in the writ petition is that a suit has been filed by the respondent No.1/plaintiff to the suit being Title Eviction Suit No.01 of 2011 inter alia for a decree khas vacant possession of the suit premises contained in the Schedule-B by evicting the defendant therefrom.

(3.) The case of the plaintiff inter alia is that he is one of the five partners of the firm. The firm purchased a piece of land in the name of the Partnership Firm, the building was existing on the said land, the defendant No.2 is a tenant of a shop room on monthly rental of Rs.600/- since the month of January, 1989.