VIJAY KUMAR AGARWAL Vs. KANHAIYA LAL BABU RAM

JUDGEMENT

(1.) BY means of present civil revision, the revisionist seeks to set aside the impugned judgment and decree dated 01.07.2004, passed by learned Judge, Small Causes Court/1st FTC, Nainital, whereby the suit of the plaintiff -revisionist being SCC No. 32 of 1998 was dismissed.

(2.) THE principal grounds, which are taken by the revisionist in the present civil revision are as follows:

(3.) BECAUSE the learned Court below has failed to apply the correct meaning of the words used in the exemption clause contained in clause (g) of Sub -Section (1) of Section 2 of the U.P. Act XIII of 1972 which reads as below: