AMOD KUMAR Vs. RAM KUMAR

JUDGEMENT

(1.) This SCC revision has been filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887, against the judgment and decree dtd. 23/9/2019, passed by the Judge, Small Cause Court/Additional District Judge, Vikasnagar, Dehradun, in SCC Suit No. 01 of 2018 "Shri Ramkumar Vs. Shri Pramod Kumar and Another", whereby the learned trial court directed the defendants to vacate the property-in-question within 30 days from the date of judgment and to pay mesne profit.

(2.) Heard Mr. Ankur Sharma, the learned counsel for the revisionist and Mr. Rajat Mittal, the learned counsel for the respondents.

(3.) During the arguments, the learned counsel for the revisionist-defendant no. 2 submitted that the revisionist undertakes that he will vacate the property-in-question within twelve months from today. The learned counsel for the revisionist further submitted that the revisionist is depositing Rs.600.00 per month continuously as a mesne profit and he is ready to pay the mesne profit @ Rs.600.00 per month.