SMT. MUNNI GOYAL Vs. KASHMIRI LAL

JUDGEMENT

(1.) HEARD Sri H.M. Bhatia, Counsel for the revisionist and Sri B.S. Negi, Counsel for the respondent. By the present civil revision filed under section 25 of the Provincial Small Causes Courts Act, revisionist has prayed for setting aside the judgment and order dated 13.3.2007 passed by the Judge Small Causes Courts/District Judge, Udham Singh Nagar in S.C.C. Suit No. 9 of 2001 Smt. Munni Goyal v. Kashmiri Lal.

(2.) BRIEFLY stated, a suit was filed by Smt. Munni Goyal being Suit No. 9 of 2001 Smt. Munni Goyal v. Kashmiri Lal praying to the following effect:

(3.) ACCORDING to the plaintiff, the premises was given for the period expiring on 30.12.2003 i.e. for a period of five years. Further according to the rent deed parties have agreed as under: -