KASHMIR SINGH Vs. SARVENDERA SINGH

JUDGEMENT

(1.) This Civil Revision has been filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887, against the judgment dtd. 17/12/2014, passed by the learned Small Cause Court/Additional District Judge, Tehri Garhwal, in SCC Suit No.05 of 2013, "Sarvendera Singh and Another vs. Kashmir Singh", whereby, the said suit was allowed.

(2.) Heard Mr. Rakesh Negi, the learned counsel holding brief of Mr. Dinesh Chauhan, the learned counsel for the revisionist and Mr. V.K. Kaparwan, the learned counsel for the respondents.

(3.) Mr. Rakesh Negi, the learned counsel appearing for the revisionist, submitted that the revisionist undertakes that he will vacate the shop-in-question within two months from today. The learned counsel appearing for the revisionist further submitted that this revision may be disposed of in the light of the said undertaking.