SALIM AHMAD Vs. ABDUL SAHID

JUDGEMENT

(1.) HEARD Sri Nagesh Aggarwal, counsel for the revisionist and Sri Alok Singh, Sr. Advocate, assisted by Sri Dharmendra Barthwal and Mamta Joshi, counsel for the respondent.

(2.) BY the present civil revision filed under Section 25 of the Provincial Small Cause Courts Act, 1887, the revisionist has prayed for setting aside the order dated 14th March, 2007 passed by the Addl. District Judge, District Dehradun.

(3.) BRIEFLY stated, a suit was filed by the plaintiff -respondent praying for the eviction of the defendant on the ground that U.P. Act No. 13 of 1972 is not applicable to the building in dispute.