AMIT KUMAR SHARMA Vs. AJAY KUMAR AGRAWAL

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 revisionist-defendant to hand over the vacant possession of the suit property to the respondent-plaintiff and to pay mesne profit.

(2.) Heard Mr. A.M. Saklani, learned counsel for the revisionist and Mr. Rahul Consul, learned counsel for the respondent.

(3.) Mr. A.M. Saklani, Advocate, submitted that the revisionist-defendant has handed over the peaceful possession of the shop in-question to the respondent-plaintiff on 13/3/2024. In support of the said submission, a supplementary affidavit (IA No.569 of 2024) with Dakhalnama (Annexure-1) have been filed by the revisionist.