CHANDRASHEKHAR, J. - (1.) Aggrieved of order dated 15.03.2012 passed in Title (Eviction) Suit No. 52 of 2008, the defendant-tenant has approached this Court.
(2.) Briefly stated, in Title (Eviction) Suit No. 52 of 2008 the plaintiff filed an application under Section 15 of Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2011 which was resisted by the defendant on the ground that the plaintiff is not the owner of the premises. Before the eviction suit was instituted, the defendant had instituted Title Suit No. 52 of 2006 seeking injunction against the plaintiff of the eviction suit, restraining him to demolish the suit premises and in the said proceeding the trial court has passed an order of status-quo.
(3.) Contending that once status of the plaintiff as landlord is under challenge an application under Section 15 of the Rent Act is not maintainable, the learned counsel for the petitioners submits that the defendant has erroneously been directed by the trial judge to pay monthly rent @ Rs. 1,000/- per month to the plaintiff.;