ROBIN GROVER Vs. PRAYAG COLONIZER

JUDGEMENT

(1.) The present Revision under Sec. 25 of the Provincial Small Cause Courts Act, 1887 has been filed challenging the judgment and decree dtd. 23/4/2024, passed by learned Judge, Small Cause Court/Ist Additional District Judge, Rishikesh, District Dehradun in SCC Suit No.17 of 2021, 'M/S Prayag Colonizer Vs. Robin Grover', whereby, the learned Judge has decreed the suit of the respondent-plaintiff for recovery of possession, rent and mesne profit with other consequential relief.

(2.) Heard Mr. V.K. Kaparuwan, learned counsel for revisionist-defendant and Mr. Rishab Ranghar, learned counsel for respondent-plaintiff.

(3.) Admit.