AJIT KUMAR SINGH Vs. CHIRANJIBI LAL
LAWS(SC)-2002-3-39
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on
March 20,2002
AJIT KUMAR SINGH
Appellant
VERSUS
CHIRANJIBI LAL
Respondents
Referred Judgements :-
RAFIQ VS. MUNSHILAL [REFERRED]BIBI SAYEEDA VS. STATE OF BIHAR [REFERRED]
ABDUR RAHMAN VS. ATHIFA BEGUM [REFERRED]
Cited Judgements :-
VITHAL LAXMAN KAMBALE VS. DEPUTY COMMISSIONER, BELAGAVI [LAWS(KAR)-2016-7-111] [REFERRED]SHAUKHAT HUSSAIN VS. SAROJ BALA [LAWS(ALL)-2004-10-56] [REFERRED TO]
HARBANS PERSHAD JAISWAL VS. URMILA DEVI JAISWAL [LAWS(SC)-2014-4-62] [REFERRED TO]
RAJ KUMAR PATERIYA VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2022-1-267] [REFERRED TO]
RAJESH KUMAR SRIVASTAVA VS. MANISHA SRIVASTAVA [LAWS(ALL)-2019-5-314] [REFERRED TO]
SITA DEVI VS. INDRADEO LAL [LAWS(PAT)-2009-2-66] [REFERRED TO]
RAJ KUMAR PATERIYA VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2023-1-132] [REFERRED TO]
SANJEEV GUPTA VS. RITU GUPTA [LAWS(ALL)-2019-5-256] [REFERRED TO]
SMT. SWARNA KANTI DIXIT VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2011-4-461] [REFERRED TO]
HARCHARAN VS. BUDH PRAKASH [LAWS(ALL)-2009-5-789] [REFERRED TO]
MD ALTAF HOSSAIN & ORS VS. ABHIJIT AGARWALA [LAWS(CAL)-2017-5-114] [REFERRED TO]
SIDDARAMU VS. MADAPPA [LAWS(KAR)-2019-9-179] [REFERRED TO]
NISHA SONI VS. MUKESH SONI [LAWS(ALL)-2019-4-223] [REFERRED TO]
SRI ASIM KUMAR CHOWDHURY VS. SRI MONOJIT DAS [LAWS(CAL)-2017-5-152] [REFERRED TO]
JUDGEMENT
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(1.)Leave is granted.
(2.)These appeals are from the judgments and orders of the High Court of Judicature at Patna dismissing appellants' Second Appeal No. 24 of 1996 on August 12, 1998 and the Review Petition in MJC No. 2463 of 2000 on February 2, 2001.
(3.)The appellants were the defendants in the suit in which their eviction was sought by the respondents-plaintiffs from an area of 47 Kari comprising of house and Golla situated in Plot Nos. 797 and 798 appertaining to Khata No. 131 under Tauzi No. 414, Tana No. 239 in Arrah Municipal Area (for short, 'the suit premises') on the grounds of bona fide personal necessity and default in payment of rent under the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (for short, 'the Act'). The suit was decreed by the trial Court and the First Appeal filed by the appellants was dismissed on September 6, 1995. The appellants then filed Second Appeal No. 24 of 1996 in the High Court of Judicature at Patna. When the case came up before the High Court on August 12, 1998, nobody was present on behalf of the appellants. However, the High Court dismissed the Second Appeal on merits. The appellants then filed the aforementioned review petition which was also dismissed on February 2, 2001. The said judgments and orders are brought under challenge in these appeals by special leave.
(2.)These appeals are from the judgments and orders of the High Court of Judicature at Patna dismissing appellants' Second Appeal No. 24 of 1996 on August 12, 1998 and the Review Petition in MJC No. 2463 of 2000 on February 2, 2001.
(3.)The appellants were the defendants in the suit in which their eviction was sought by the respondents-plaintiffs from an area of 47 Kari comprising of house and Golla situated in Plot Nos. 797 and 798 appertaining to Khata No. 131 under Tauzi No. 414, Tana No. 239 in Arrah Municipal Area (for short, 'the suit premises') on the grounds of bona fide personal necessity and default in payment of rent under the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (for short, 'the Act'). The suit was decreed by the trial Court and the First Appeal filed by the appellants was dismissed on September 6, 1995. The appellants then filed Second Appeal No. 24 of 1996 in the High Court of Judicature at Patna. When the case came up before the High Court on August 12, 1998, nobody was present on behalf of the appellants. However, the High Court dismissed the Second Appeal on merits. The appellants then filed the aforementioned review petition which was also dismissed on February 2, 2001. The said judgments and orders are brought under challenge in these appeals by special leave.
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