ANKIT UPPAL Vs. VINOD KUMAR

JUDGEMENT

(1.) The respondent had filed a SCC Suit (No.2 of 2014) against the petitioner. The SCC suit was decreed on 13/9/2019. A SCC Revision (No.2 of 2019) was filed by the petitioner. The said revision has been dismissed vide judgment dtd. 4/7/2022, passed by learned Judge, Small Cause Court/ District Judge Uttarkashi. Hence, the present writ petition.

(2.) Heard Mr. Harshit Sanwal, learned counsel for the petitioner and Mr. Tarun Prakash Singh Takuli, learned counsel for the respondent.

(3.) Supplementary affidavit dtd. 13/2/2026, filed by the petitioner, is taken on record.