MOHD. AKRAM Vs. NEELAM CHABDA

JUDGEMENT

(1.) Present Civil Revision has been filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887 against the judgment and decree dtd. 16/3/2020, passed by learned Judge, Small Causes Court/ IInd Additional District Judge, Roorkee, District Haridwar in SCC Suit No. 11 of 2013, 'Smt. Neelam Chabda vs. Mohd. Akram' by which, the said Suit has been decreed.

(2.) Learned counsel for the revisionist-defendant has filed a supplementary affidavit dtd. 17/3/2023. Supplementary affidavit is taken on record.

(3.) Heard Mr. Nagesh Aggarwal, Advocate, for the revisionist and Ms. Laxmi Saini, learned counsel for the respondent.