MADHU NEGI Vs. SHAKUMBARI DEVI DABRAL

JUDGEMENT

(1.) The present S.C.C. Revision has been filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887 against the judgment and decree dtd. 25/1/2024, passed by learned Judge, Small Cause Court / VIIIth Additional District Judge, Dehradun in S.C.C. Suit No. 26 of 2022, whereby, the learned trial court has decreed the suit of the respondent-plaintiff for recovery of possession and mesne profits.

(2.) Heard Mr. Shubham Bawania, learned counsel for the revisionist-defendant and Mr. Vikas Bahuguna, learned counsel for the respondent-plaintiff.

(3.) On 5/9/2024, Mr. Abhishek Rana, Advocate for revisionist had submitted on instructions, received from the revisionist, that the revisionist is ready to vacate the suit property within eight months.