KANTI TOMAR Vs. RUPALI GUPTA

JUDGEMENT

(1.) The said Revision (No. 68 of 2022) was filed against the judgment and decree dtd. 3/8/2022, passed by the Judge, Small Cause Court/1st Additional District Judge Haldwani, District Nainital in SCC Suit No. 13 of 2019, 'Smt. Rupali Gupta Vs. Kanti Tomar', whereby, the learned Trial Court decreed the suit by passing an eviction decree against the applicant-revisionist in relation to the building-in-question and directed the revisionist to pay arrears of rent and mesne profit.

(2.) Heard Mr. Siddhartha Singh, the learned counsel for the applicant-revisionist and Mr. Piyush Garg, the learned counsel for the respondent on the Miscellaneous Application MCC No. 2 of 2022, filed under Sec. 151 of the Code of Civil Procedure, 1908.

(3.) The said Revision was rejected at the admission stage on 1/9/2022. However, the impugned judgment and decree was modified. The applicant-revisionist was directed to handover the possession of the building-in-question, and to pay arrears of rent and mesne profit @ Rs.150.00 per year within 30 days from 1/9/2022.