SHEOSHANKARPRASAD Vs. RAMESHWAR PRASAD BNRNWAL

JUDGEMENT

(1.) This appeal is directed against an order dated 18th June, 1990 passed by Shri Uma Shankar, Ist Additional District Judge, Hazaribagh in Title (Eviction) Appeal No 15 of 1989 whereby and where undcr the said learned court remanded the suit to trial court.

(2.) The appellant filed a suit for eviction against the defendant for his eviction and also for a decra for arrears of rent,

(3.) In that suit an order was passed oa 2-7-1988 by the learnsd trial court in terms of the provision of Section 15 of the Bihar Buildings (Lease Rent & Eviction Control) Act whereby ths defendant was directed to pay arrears of rent from July, 1985 till June, 1988 within a period of fifteen days from the date of the order. The defendant did not comply with the said order and as such his defence against ejectment was struck off.