GURUSHARAN SHARMA, J. - (1.) HEARD the parties and perused lower court records. Title (Eviction) Suit No. 21 of 1999 was filed under Section 14 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (hereinafter to be referred to as the Act) for defendants eviction from the suit shop detailed in schedule at the foot of the plaint on the ground of personal necessity.
(2.) ACCORDING to plaintiffs, their mother Annapurna Devi purchased the suit property from Gayatri Devi by registered sale deed dated 6.10.1972 (Ext. 3) and thereafter from January, 1980, defendant was inducted as tenant on monthly rental of Rs. 300/ - and their mother died on 16.6.1994. Plaintiffs 3 and 4 were said to be un -employed and the suit shop was required for them to start business.
(3.) DEFENDANT denied relationship of landlord and tenant and asserted that he was inducted as tenant in the suit shop by Gayatri Devi aforesaid and till date he was paying rent to her. He had no knowledge regarding the sale deed (Ext. 3). Plaintiffs were permanent residents of Jamui and all of them were engaged in business. Besides cultivation, plaintiffs 3 and 4 were doing contract works. He challenged the plaintiffs ownership over the suit premises.;