- (1.) Heard respective counsels on behalf of the Defendant/tenant-Petitioner and also on behalf of the Plaintiff-land-lord/ opposite party.
(2.) The instant revision is preferred against the judgment and decree dated 10th February 2004 passed by the Munsif, Garhwa, in Eviction Suit No. 58 of 1988 (Mani Lal Verma v. Brahma Nand Singh).
(3.) The eviction suit was preferred on the ground enumerated in Section 11(1)(c) read with Section 14 of the Bihar Building (Lease, Rent and Eviction) Control Act, 1982 (hereinafter referred to as as "the Act"). The land-lord is a practicing Advocate at Garhwa, but for the reasons that accommodation in question is in occupation of the tenant he has to come to and fro from Garhwa to Daltonganj every day where he is residing at present.;