PURUSHOTTAM SINGH RAWAT Vs. RAJPAL THAPA

JUDGEMENT

(1.) The present Revision under Sec. 25 of the Provincial Small Cause Courts Act, 1887 has been filed by the revisionist ' defendant challenging the judgment and decree dtd. 27/11/2019, passed by learned Judge, Small Causes Court/ IInd Additional District Judge, Rishikesh, District Dehradun in SCC Suit No.64 of 2018, 'Shri Rajpal Thapa vs. Shri Purushottam Singh Rawat', by which, the SCC Suit has been decreed.

(2.) Mr. Purushottam Singh Rawat, the revisionist ' defendant is present in-person with his learned counsel Mr. Siddhartha Singh, Advocate.

(3.) Mr. Piyush Garg, Advocate, for the respondent ' plaintiff.