PANKAJ TANDON Vs. MAYANK MEHROTRA

JUDGEMENT

(1.) The present Revision under Sec. 25 of the Provincial Small Cause Courts Act, 1887 has been filed challenging the decree dtd. 26/7/2024, passed by learned Judge, Small Cause Court/District Judge, Nainital in SCC Suit No.12 of 2023, 'Mayank Mehrotra Vs. Pankaj Tandon', by which, the learned Judge has allowed the Application, filed by the respondent-plaintiff under Order XII Rule 6 of the Code of Civil Procedure, 1908 and has directed the revisionist-defendant to hand over the vacant possession of the suit property within a month.

(2.) Heard Mr. B.D. Pande, learned counsel, Mr. Pulak Agarwal, learned counsel and Mr. Bharat Tewari, learned counsel for revisionist and Mr. M.C. Kandpal, learned Senior Advocate assisted by Ms. Ruchita Kandpal, learned counsel for respondent.

(3.) Mr. Pankaj Tandon, the revisionist-defendant and Smt. Nivedita Mehrotra, the wife of the respondent-plaintiff, are present in-person.