PRADEEP JOSHI Vs. SHYAM SUNDER AGRAWAL

JUDGEMENT

(1.) The proposed Revision has been filed under Sec. 25 of The Provincial Small Cause Courts Act, 1887 against the order dtd. 23/12/2022, passed by the Judge, Small Causes Court/ District Judge, Pithoragarh in Small Causes Court Execution No. 1 of 2022, "Shyam Sunder Agrawal Vs. Pradeep Joshi", whereby, the learned Executing Court rejecting the objection of the revisionist - judgment - debtor directed to issue warrant for possession.

(2.) Brief facts, which led to filing of the present revision are as under:-

(3.) Learned Trial Court decided the Suit passing an eviction decree against the revisionist - defendant in relation to the shop-in-question and directed to pay the outstanding rent i.e. a sum of '.78,334/- (Rupees seventy eight thousand three hundred thirty four) and mesne profit @ 6000=00 per month along with an interest at the rate of 6% per annum till the possession of the shop-in-question is handed-over to the respondent-plaintiff.