V.NATH, J. - (1.) Heard learned counsel for the parties.
(2.) This revision application has been filed under Section 14(8) of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (hereinafter referred to as the 'B.B.C. Act') against the judgment and decree of eviction passed in Eviction Suit No. 02 of 2004.
(3.) The tenant-defendant is the petitioner in the present revision application.;