SUPERINTENDENT OF POST OFFICE Vs. JAS RAM

JUDGEMENT

(1.) Present Revision has been filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887 against the judgment and decree dtd. 5/4/2022, passed by learned Judge, Small Cause Court/District Judge, Uttarkashi in SCC Suit No.01 of 2020, "Jasram vs. Superintendent of Post, Post Office, Tehri Garwhal, District Tehri Garhwal and three Others", by which, the said SCC Suit has been decreed and by decreeing the said suit, the learned Trial Court has directed the revisionists-defendants to vacate the suit property within three months.

(2.) Heard Mr. Pankaj Chaturvedi, learned counsel for the revisionists and Mr. Niranjan Bhatt, learned counsel for the respondent.

(3.) Present Revision has been filed along with an application to condone the delay of 64 days in preferring the proposed revision. The said application has not been opposed by the respondent. In the interest of justice, Delay Condonation Application (IA No.2 of 2022) is allowed. Delay of 64 days, in preferring the revision, is condoned.