- (1.) HEARD the learned counsel for the petitioner and learned counsel for the Opposite Parties.
(2.) PERUSED the papers. The present petition is filed under Section 14 (8) of the Bihar Building (Lease, Rent and Eviction) Control Act, 1982 against the judgment dated 17th March, 2007, passed by the learned Munsif, 1st, Dhanbad in Title (Eviction) Suit No. 68 of 2003, whereby the learned Judge decreed the suit for eviction under Section 11 (1) (c) read with Section 14 of the Bihar Building (Least Rent and Eviction) Control Act, 1982 and further directed the defendant to vacate the tenanted premises within 60 days from the date of the decree.
(3.) BRIEF facts of the present case are that the Opposite Party (Original Plaintiff) filed a suit for eviction under Section 11 (1) (c) read with Section 14 of the Bihar Building (Least Rent and Eviction) Control Act, 1982, seeking decree for eviction of the defendant from the suit premises described in Schedule B and also for recovery of Khas possession described in Schedule B by evicting the defendant therefrom by due process of law. The present petitioner, who is the defendant in the said suit, upon receipt of summons, appeared and filed his written statement, denying the averments made in the plaint. The court below on the basis of the pleadings formulated the issues and delivered its judgment by recording its findings against each of the issues and thereby decided the suit in favour of the plaintiff and passed a decree for eviction and directed the defendant to vacate the suit premises within two months from the date of the decree.;