KISHAN LAL AGRAWAL Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) HEARD learned counsel for both the parties.

(2.) BY the present revision under Section 25 of the Provincial Small Cause Court Act, the plaintiff/applicant has prayed for quashing of the order dated 26.09.2000 passed by the Judge Small Cause Court/District Judge, Pauri Garhwal by which the suit of the plaintiff has been dismissed.

(3.) BRIEF facts giving rise to the present revision are that the plaintiff/ applicant has filed the suit in respect of the premises situate at Ambey Complex, Najibabad Road, Kotdwar, District Pauri Garhwal and the respondents National Insurance Company Limited is the tenant on the first floor consisting of one hall, one manager's room, one stationery room, one store -room, one balcony and two latrines on a monthly rent of Rs. 4,075/ -