RAM KUMAR TIWARI Vs. MAYA DEVI

JUDGEMENT

(1.) Heard learned counsel for the defendants petitioners and learned counsel for the plaintiffs opposite parties.

(2.) The defendants petitioners are aggrieved by the impugned Judgment and Decree dated 22.1.2013, passed by the learned 2nd Additional Munsif, Ranchi, in Eviction Suit No.17 of 2006, whereby the said suit was decreed, holding that there is landlord-tenant relationship between parties, the plaintiffs being the landlord of the suit property, and they required of the suit property for their own use and occupation, reasonably and in good faith, and directing the defendants petitioners to vacate the suit property and hand over the vacant possession thereof to the plaintiffs within 45 days of the date of Decree passed by the Court. Aggrieved by the impugned Judgment and Decree, the defendants have preferred this revision before this Court, in which, by order dated 12.08.2015, an ad-interim order was passed for maintaining the status-quo.

(3.) I.A. No.4308 of 2015 has been filed by the petitioners for staying the proceedings in the execution case, whereas I.A. No.5754 of 2016 has been filed by the opposite parties for vacating the ad-interim order dated12.08.2015, passed by this Court, and both these I.As are still pending.