KRISHNA KUMAR KALRA Vs. ROHIT SHETHY

JUDGEMENT

(1.) Present Revision has been filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887 against the judgment and decree dtd. 28/2/2023, passed by learned Judge, Small Causes Court/ Additional District Judge, Ramnagar, District Nainital in SCC Suit No. 12 of 2021, "Rohit Shethy and Another vs. Krishna Kumar Kalra"? by which, the said Suit has been allowed and by allowing the said Suit, learned Trial Court has directed the revisionist-defendant to vacate the shop-in-question and handover the possession to the respondents-plaintiffs within a month. Revisionist has also been directed to pay mesne profit at the rate of Rs.150.00 per day till the possession of the shop-in-question is handed over to the respondents-plaintiffs.

(2.) Heard Mr. T.A. Khan, learned Senior Advocate assisted by Mr. Vinay Bhatt, learned counsel for the revisionist and Mr. B.D. Pande, learned counsel for the respondents.

(3.) Application for taking the affidavit dtd. 11/4/2023 (IA No. 2 of 2023), filed by the revisionist, is taken on record.