SUKHDEV MINHAS Vs. SANTOSH SAHNI

JUDGEMENT

(1.) The present Civil Revision has been filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887 against the judgment and decree dtd. 12/12/2022, passed by the Judge, Small Cause Court/ IIIrd Additional District Judge, Dehradun in SCC Suit No. 16 of 2003, "Smt Santosh Sahni (deceased) through Legal Representatives vs. Sukhdev Minhas", by which, the said SCC Suit has been decreed and by decreeing the said Suit, the learned Trial Court has directed the revisionist-defendant to handover the vacant possession of the suit property to the respondents-plaintiffs, further, the learned Trial Court has directed to the revisionist to pay arrears of rent and mesne profit, as directed by the judgment.

(2.) Heard Mr. Siddhartha Sah, learned counsel for the revisionist and Mr. Neeraj Garg, learned counsel for the respondents.

(3.) Mr. Siddartha Sah, learned counsel for the revisionist-defendant, submitted that he has received instructions from the revisionist, and, according to the said instructions, the revisionist undertakes to vacate the suit property by 31/3/2024. He further submitted that arrears of rent and mesne profit may be modified to the extent that the revisionist shall pay the arrears of rent and the mesne profit @ Rs.800.00 per month.