GURUSHARAN SHARMA, J. - (1.) DEFENDANT is appellant.
(2.) A suit under the provisions of Bihar Buildings (Lease. Rent and Eviction) Control Act. 1982 was filed by plaintiff for defendants eviction from the suit premises, detailed in Schedule A to the plaint, on the grounds of expiry of fixed term of lease, default in payment of rent and personal necessity. Plaintiffs case was that by registered lease -deed, dated 26.5.1981, suit premises was let -out to the defendant for a period of five years on monthly rental of Rs. 150/ -. The said lease expired on 26.5.1986. Earlier to that defendant had stopped payment of monthly rent since 1.4.1986 onward. Besides recovery of possession, relief was also sought for a decree of arrears of rent and damages.
(3.) DEFENDANT contested the suit and denied execution of any lease for five years and claimed himself to be a month -to -month tenant. He contended that he was not aware that any lease was got executed by him.;