GOVIND SINGH BHANDAR Vs. ALPANA KAPOOR

JUDGEMENT

(1.) This SCC revision has been filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887, passed by the learned Judge, Small Cause Court/Civil Judge (SD) Uttarkashi in SCC Suit No.03 of 2018 "Smt Alpana Kapoor vs. Govind Singh Bhandari", whereby the suit, filed by the respondent " plaintiff, has been allowed.

(2.) Heard Mr. I.P.Kohli, the learned counsel for the revisionist and Mr. Shobhit Saharia, the learned counsel for the respondent.

(3.) During the arguments, the learned counsel for the revisionist submitted that the revisionist undertakes that he will vacate the shop-in-question by 31/1/2024. The learned counsel for the revisionist further submitted that the revisionist will pay the mesne profit, as agreed between the parties, continuously.