CANARA BANK, THROUGH ITS CHAIRMAN AND M.D., THROUGH ITS BRANCH MANAGER Vs. ASHOK GOYAL S/O SHRI S. K. GOYAL

JUDGEMENT

(1.) HEARD Mr. Ashish Joshi, the learned Counsel for the revisionist bank and Mr. Ashish Jain, the learned Counsel assisted by Mr. D. K. Sharma, the learned Counsel for the opposite party landlord.

(2.) THIS is a revision under Section 25 of the Provincial Small Cause Courts Act against the judgment and decree dated 26.03.2009 passed in S.C.C. Suit No. 25/2006 passed by the Judge Small Causes Court, Dehradun directing eviction of the revisionist bank and payment of decreetal amount.

(3.) THEREAFTER , the landlord slapped a notice terminating the tenancy and directing the bank to vacate the premises. Since the premises was not vacated, the suit for eviction was filed. The suit was decreed, by the order dated 26.03.2009 alongwith mesne profit @ Rs. 38,082/ -. Feeling aggrieved by this order, the revisionist bank has come up before this Court.