MAYUR GUPTA Vs. BEENA GOYAL

JUDGEMENT

(1.) The respondents-plaintiffs instituted a SCC Suit (No.50 of 2017), under the provisions of the Provincial Small Cause Courts Act, 1887, seeking ejectment of the revisionist-defendant from the suit property and also claiming arrears of rent and mesne profits. The said SCC Suit has been decreed on 16/9/2019.

(2.) Against the said judgment and decree dtd. 16/9/2019, the present Revision has been filed by the tenant revisionist-defendant.

(3.) During the pendency of the present Revision, the said Impleadment Application (IA No. 4386 of 2022) has been filed by Darbar Shri Guru Ram Rai Jhanda Sahib, Dehradun (for the sake of convenience, the intervener will be referred to as "applicant") with the averments that the applicant is the actual owner of the suit property.