R. K. Merathia, J. - (1.) This second appeal has been preferred by the appellants against the judgment and decree dated 27.2.2008 passed by learned Additional District Judge-FTC-III, Dhanbad in Title Appeal No. 155 of 2005 affirming the judgment and decree dated 30.8.2005 passed by the Additional Munsif-II, Dhanbad in Title (E) Suit No. 16 of 1987.
(2.) This suit was filed by the plaintiffs-respondents against the defendants-appellants under Section 11 (1) (c) and (f) of the Bihar Building (Lease, Rent & Eviction) Control Act, on the grounds that the suit premises is required for business, and it is also necessary to repair/demolish the building as per the direction of Dhanbad Municipality.
(3.) The trial court decreed the suit on both counts. The appellate court affirmed the decree.;