GAURAV KUMAR Vs. HARI KANT

JUDGEMENT

(1.) The proposed Revision has been filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887 against the judgment and decree dtd. 30/7/2024, passed by learned Judge, Small Causes Court/Ist Additional District Judge, Roorkee, District Haridwar in SCC Suit No.31 of 2018, by which, the learned Judge has directed the revisionist-defendant to hand over the peaceful possession of the suit property to the respondents-plaintiffs within two months. Learned Judge has further directed to pay the outstanding rent of three years at the rate of Rs.650.00 per month within two months and further to pay Rs.25.00 per day till the possession is handed over.

(2.) The affidavit dtd. 23/11/2024, filed by the revisionist, is taken on record.

(3.) Heard Mr. R.P. Singh, learned counsel for revisionist and Mr. Anshu Kumar, learned counsel for respondents.