Gurusharan Sharma, J. - (1.) ON 20.1.1994, opposite party No. 1 purchased house property, bearing Holding No. 770 standing over plot Nos. 66 and 67 situated within ward No. 3 (new) of Giridih Municipality. Defendants were living therein as tenants from before. Thereafter they attorned the plaintiff as their landlady and paid rent to her.
(2.) OPPOSITE party No. 1 filed Eviction Suit No. 12 of 1994, under Section 14 of the Bihar Buildings (Lease Rent & Eviction) Control Act, 1982 (hereinafter referred to as 'the Act'), for eviction of petitioner and his brother, opposite party No. 2 herein on the ground of personal requirement under Section 11(1)(c) of the Act. Opposite Party No. 1 pleaded requirement of suit premises for starting business by two of her elder sons, who were respectively 24 and 22 years old and were sitting idle.
(3.) THE petitioner denied her claim of personal requirement and pleaded that she also possessed other premises in the town situated at Agarghat as well as near Moti Cinema Hall wherein her sons may start alleged business.;