Amareshwar Sahay, J. - (1.) HEARD the parties.
(2.) THIS revision application has been filed by the defendant/tenant against whom, the trial Court passed decree for eviction of the suit premises described in the plaint. The suit for eviction was filed by the plaintiff/ opposite party against the defendant/ petitioner under Section 11(1)(C) read with Section 14 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 for eviction of the defendant from the suit premises on the ground of bonafide personal necessity.
(3.) THE suit premises is one shop measuring 6 feet x 6 feet situated on holding No. 66, Dhatkidih Market, Bistupur, Jamshedpur, District East Singhbhum which was let out to the defendant on the monthly rent of Rs. 85/ - where the defendant was running a Tailoring Shop.;