DEEPAK GOSWAMI Vs. SARVESH

JUDGEMENT

(1.) Present Revision has been filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887 by the revisionist-tenant against the judgment and decree dtd. 17/12/2021, passed by learned Judge, Small Causes Court/ IInd Additional District Judge, Roorkee, District Haridwar in SCC Suit No. 37 of 2018, "Bhupal Singh vs. Deepak Goswami" by which, the said SCC Suit has been decreed. Mr. Bhupal Singh had died after pronouncement of judgment.

(2.) Heard Mr. Siddhartha Singh, learned counsel for the revisionist and Mr. Munish Bhardwaj, learned counsel for the respondent.

(3.) On 30/12/2021, at the time of arguments on Admission of the present Revision, Mr. Siddhartha Singh, learned counsel for the revisionist, had submitted that the revisionist undertook to vacate the property-in-question within two years.