GURUSHARAN SHARMA, J. - (1.) ADMITTEDLY , defendants were monthly tenants under the plaintiff in respect of one Hall on the ground floor, which was part of Holding No. 118 in Dhanbad Bazar, described in Schedule A to the plaint. Description of the suit premises was given in Schedule B to the plaint.
(2.) EARLIER , plaintiff had filed Title Suit No. 105 of 1974 for defendants eviction from the suit premises on the ground of default in payment of rent as well as personal necessity for her brother Gajanand Goel, which was dismissed on 10.8.1996 on the ground that there was neither any default in payment of rent, nor plaintiffs requirement was reasonable and bona fide for her own use and occupation. Title Appeal No. 18J of 1976 was filed by her, but subsequently it was withdrawn. Plaintiff filed the present suit (Title (Eviction) Suit No. 50 of 1985) under Section 14 of the Bihar Buildings (Lease. Rent and Eviction) Control Act, 1982, for defendants eviction under Section 1 l(l){c) of the Act on the ground that her fourth son, Nawal Kishore Agrawalla, has passed T.V. and Video servicing and engineering training from T.C. Institute, Asansole and was sitting idle and so she required the premises for his business of T.V. T.C., and Radio. It was very suitable and convenient place in the heart of Purana Bazar, where business of T.V. and T.C. etc. for repairing and selling can be conveniently carried on.
(3.) DEFENDANTS contested the suit. According to them, N.K. Agrawalla was already engaged in business. It was also denied that he had done any training of T.V. or Radio. Plaintiff has got various premises lying vacant. Story of personal necessity was concocted one. Her son, N.K. Agrawalla was managing wholesale business of Sugar at Ratanjee Road, Dhanbad.;