RAJESHWARI RAJWAR (SMT.) Vs. SMT. HARPRIYA PARIHAR

JUDGEMENT

(1.) Heard Sri Kishor Kumar, Counsel for the revisionist and Sri P.C. Maulekhi, Counsel for the respondent. Factual Matrix of the Case

(2.) Present civil revision filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887 has been directed against the judgment and order dated 19.7.2006 passed by the Judge, Small Cause Court, Udham Singh Nagar in S.C.C. Suit No. 5 of 2002 Smt. Harpriya Parihar Vs. Smt. Rajeshwari Rajwar, whereby a decree for eviction has been passed along with the arrears of rent and damages.

(3.) In short, the facts of the case are, a suit was filed by the plaintiff-revisionist being S.C.C. Suit No.5 of 2002 Smt. Harpriya Parihar Vs. Smt. Rajeshwari Rajwar praying for the eviction of the defendant from the shop measuring 12 square feet situate at Village Maholia, Sitarganj Road, Khatima as U.P. Act No. XIII of 1972 is not applicable to the said building.