JITENDRA KUMAR GAUTAM Vs. VED PRAKASH SAHNI

JUDGEMENT

(1.) HEARD Sri Nirdesh Kumar Khandelwal, counsel for the applicant and Sri Alok Singh, Sr. Advocate, assisted by Sri Dharmendra Barthwal, counsel for the respondent.

(2.) BY the present revision filed under Section 25 of the Provincial Small Cause Courts Act, 1887, the revisionist has prayed for setting aside the order dated 12th October, 2006 passed by the Addl. District Judge/FTC -V, Dehradun.

(3.) BRIEFLY stated, the plaintiff/respondent no. 1 filed a suit in respect of the premises No. 420, Indira Nagar, Colony, Dehradun of which the defendant is the tenant at the rate of Rs. 3400 per month, which was payable on 7th of every month. Apart from the rent, the defendant is also liable to pay the charges with regard to the electricity consumption.