- (1.) Heard counsel for the revisionist.
(2.) The instant application arises from the proceeding under Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000. The suit was preferred by the Plaintiff? Respondent on the basis of claiming ownership and also that he is a landlord of the disputed premises which was in occupation of the revisionist in the capacity of tenant. The revisionist contested the suit and claimed his title, but the basis of the title was "Adverse Possession".
(3.) Issue No. 3 was framed as under: Whether there exist relationship of landlord and tenant between the Plaintiff and Defendant.;