RAMCHANDRA MAURYA Vs. RAVINDRA SINGH PUNDIR

JUDGEMENT

(1.) Present Civil Revision has been filed by the revisionist against the judgment and decree dated 07.05.2015, passed by 7th Addl. District Judge / Judge, Small Causes Court, Dehradun, in Small Cause Suit No. 31 of 2010, titled as Ravindra Singh Pundir vs. Ram Chandra Maurya, whereby the learned Judge SCC has allowed the SCC Suit filed by the respondent/landlord, has directed eviction of the revisionist from the property in question, for payment of rent from 01.11.2007 till 27.02.2010 along with 18% interest, Rs.1100/- as cost of the notice and further payment of Rs. 100/- per day from 28.02.2010 till actual handing over of the possession of the tenement.

(2.) Learned counsel for the revisionist fairly submitted that the revisionist is ready to handover the vacant and peaceful possession of the premises in question to the respondent, if the payment of rent and mesne profit as directed by the trial court is modified to certain extent and a reasonable time is granted to the revisionist to do the same. The learned counsel for the respondents agrees for the same and says that he has no objection in the same.

(3.) In view of the concession of the parties, the present revision is being disposed of in the following terms proposed and agreed upon by the counsel for the parties.