SURENDRA SINGH Vs. M.S. TOMAR

JUDGEMENT

(1.) FOR the reasons stated, delay condonation application (CLMA No. 12890 of 2013) is allowed. Delay in filing the revision by landlord/plaintiff is condoned.

(2.) BOTH these revisions are interconnected arising out of common judgment dated 19.08.2013 passed by Judge S.C.C./3rd A.D.J., Dehradun whereby suit filed by the landlord being SCC No. 01 of 2009 for eviction of the tenant and for recovery of the arrears of the rent was decreed with the stipulation that tenant shall pay the rent to the landlord for the period of three years prior to filing of the suit @ Rs. 600 per month with enhancement @ 10% per annum; with further stipulation that amount deposited by the tenant shall be adjusted.

(3.) I have heard Mr. T.A. Khan, learned Senior Advocate for the tenant and Mr. V.K. Kohli, learned Senior Advocate for the landlord and have carefully perused the lower court's record with the help of learned Senior Advocates for the parties.