AJAY KUMAR AGRAWAL Vs. AMIT KUMAR SHARMA

JUDGEMENT

(1.) The present Revision has been filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887 against the judgment and decree dtd. 30/11/2018, passed by learned Judge, Small Cause Court / IInd Additional District Judge, Haldwani, District Nainital in SCC Suit No. 12 of 2015, 'Ajay Kumar Agrawal Vs. Amit Kumar Sharma', by which the learned Judge has directed the respondent-defendant to hand over the vacant possession of the suit property to the revisionist -plaintiff and to pay mesne profit but damages in lieu of illegal occupation from January, 2013 till filing of the suit has been denied.

(2.) Heard Mr. Rahul Consul, learned counsel for the revisionist and Mr. A.M. Saklani, learned counsel for the respondent on the Delay Condonation Application (IA No. 3603 of 2019).

(3.) The Delay Condonation Application has not been opposed by the respondent. Delay Condonation Application (IA No.3603 of 2019) is allowed. Delay is condoned.