APARESH KUMAR SINGH,J. - (1.) 04/17.05.2016 Heard learned counsel for the parties.
(2.) In view of the order proposed to be passed hereinafter, it is not necessary to get into the merits of the challenge to the impugned order passed by the learned Appellate Court of District Judge -VI, Jamshedpur in Eviction Appeal No. 08 of 2013 dated 22.12.2015.
(3.) Petitioner was the defendant in the Title(Eviction) Suit No. 55 of 2006, who being aggrieved by the judgment and decree dated 18.3.2013 passed by the Additional Civil Judge(Jr. Division) VI, Jamshedpur has preferred the eviction appeal before the learned Appellate Court . The learned Appellate Court did not find merit in his prayer for stay of execution case being pursued by the plaintiff/ respondent herein vide impugned order dated 22.12.2015.;