VISHAL KAUSHIK Vs. MANOJ KUMAR SIKHOLA

JUDGEMENT

(1.) Present SCC Revision under Sec. 25 of the Provincial Small Cause Courts Act, 1887 has been filed challenging the judgment and decree dtd. 12/3/2015, passed by learned Judge, Small Cause Court/District Judge, Haridwar in SCC Suit No.06 of 2012, 'Manoj Kumar Sikhola and Others vs. Vishal Kaushik', whereby, the learned Judge has decreed the suit of the respondents-plaintiffs for recovery of possession, rent and mesne profit with other consequential reliefs.

(2.) Supplementary affidavit (IA No.13928 of 2024), filed by the revisionist-defendant, is taken on record.

(3.) Heard Mr. Siddhartha Singh, learned counsel for revisionist and Mr. Nikhil Singhal, learned counsel for respondents.