D.N.UPADHYAY,J. - (1.) This civil revision has been preferred against the judgment and decree dated 31st May, 2013 and 15th June, 2013, respectively, passed and signed in connection with Eviction Suit No.20 of 2007 by learned Civil Judge, Junior Division-I, East Singhbhum, Jamshedpur, whereby the suit filed for evicting the defendant/petitioner from the suit premises has been decreed in favour of the plaintiffs/opposite parties on the ground of personal necessity as envisaged under Section 11(i)(c) of the Bihar Buildings (Lease, Rent & Eviction) Control Act, now Jharkhand Buildings (Lease, Rent & Eviction) Control Act, 2000 (hereinafter to be referred as 'the Act').
(2.) The defendant is petitioner in this civil revision, whereas the opposite parties were substituted as plaintiffs after the death of original plaintiff, namely, Kishore Nandan Das.
(3.) The case of the plaintiff, in brief, is that a shop room, measuring 9-1/2' X 15-1/2' , bearing Shop No.3, Holding No.1, situated at Pramath Nagar, Main Road, Parsudih, P.S. Parsudih, P.O. Tatanagar, Town Jamshedpur, District East Singhbhum, more fully described in Schedule of the plaint, was given on monthly rent to the defendant/petitioner. It is contended that the plaintiffs are owners of five shops room, all situated within Holding No.1, Pramath Nagar, Main Road, Parsudih.;