Kurian, J. - (1.) The appellants filed a suit before the Munsif Court, Patna City for ejectment of two katras on the ground of personal need. The appellants are mother and son. The suit was decreed on the following terms:- "27. Issue No.II:- Have the plaintiff got valid cause of action for the suit. The plaintiffs have sought for eviction of the defendants from the suit katras on the ground of their personal necessity. The plaintiffs have purchased the suit katra from the original landlord of the defendant no.1. The defendant no.1 denied to accept the plaintiff as his landlord and refused to pay the monthly rent to the plaintiffs. The defendant No.1 refused to pay rent to the plaintiffs on the ground that the plaintiffs were not landlord of the suit katra. The defendant no.1 also denied the relationship of tenant and landlord with the plaintiffs. It has been concluded above that the plaintiffs being the purchaser of the suit property stepped into the shoes of their vendors and by the fiction of law they become the landlord. In this view of the matter I find that the plaintiffs have got valid cause of action for the suit. In this way, Issue NO.II is also decided in favour of the plaintiffs. 28. Issue No.7:- Are the plaintiffs entitled to a decree for eviction as sought for or to any other relief or reliefs. It has been concluded above that the plaintiffs require the suit katras for their personal necessity and as such they are entitled to get the suit katras vacated by the tenants. It has also been concluded that the plaintiffs have purchased the suit katras from the real owners and they become the landlord or the aforesaid katra. In view of the above conclusion I also come to the conclusion that the plaintiff is entitled to get eviction decree against the defendants. In the facts and circumstances of the case the plaintiffs are also entitled to the cost of the suit. 29. In view of the above conclusion I find and hold that the defendants are liable to be evicted from the suit katras. Accordingly, the defendants are directed to vacate the suit katras within two months from the date of this order and to hand over the vacant possession thereof failing which the plaintiff shall be entitled to vacant possession of the suit katras by the process of law."
(2.) The respondents/tenants pursued the matter in revision before the High Court. The High Court took the view that the suit was liable to be dismissed for misjoinder of parties. The relevant consideration reads as follows:- "In my view, the present case is not saved for the simple reason that where the plaintiffs had jointly petitioned to be the landlord and it is found that they are not "landlord" for the purposes of the suit in question, then jointly they has no causes of action. Further individually they had distinct causes of action as against distinct properties. The evidence does not distinguish the properties. It deals with the property as co owner which is incorrect. Their suit was instituted on a wrong and misconceived premise of joint/co ownership of premises. They had no joint personal necessity. In my view, it materially affects the merit of the case and is accordingly not saved by Section 99 of the Code of Civil Procedure. The decree of eviction is thus liable to be reversed and is accordingly set aside and the suit is dismissed."
(3.) We have heard Mr. Nagendra Rai, learned senior counsel appearing for the appellants and Mr. Gaurav Agrawal, learned counsel appearing for the respondents.;