BHAGWATI PRASAD Vs. MADHAVI BALUTIA AND THREE OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the order dated 1- 2-2010 and 27-5-2011 passed by the learned Judge, Small Causes Court/Additional District Judge, Haldwani (for short J.S.C.C.) (Annexure nos. 4 and 11 to the writ petition). By order dated 1-2- 2010, the learned J.S.C.C. has decreed the suit of the plaintiffrespondents for eviction and for recovery of arrears of rent and damages as mentioned in the order. By the order dated 27-5-2011, the learned J.S.C.C. has dismissed the application (paper no. 6-C) moved by the petitioner-defendant for setting aside the ex parte decree.

(3.) Learned counsel appearing for the respondents, Mr. J.C.Belwal, Advocate, has raised a preliminary objection that every order passed by the learned J.S.C.C. is revisable under Section 25 of the Provincial Small Cause Courts Act (for short the Act).