RAJEEV BHATNAGAR Vs. RAJPAL SINGH NEGI

JUDGEMENT

(1.) HEARED Sri Rajendra Dobhal counsel for the revisionist and Sri Arvind Vashist counsel for the respondent.

(2.) PRESENT revision has been preferred against the judgment dated 17.2.2007 passed by the Additional District Judge, Dehradun in S.C.C. appeal no. 19 of 2005.

(3.) BRIEFLY stated a suit was filed by the plaintiff for a decree of ejectment in respect of shop no. 5 Ballupur Chawk, Chakrauta Road, Dehradun and for the realization of Rs. 54,000/ - on account of arrears of rent and for the realization of pendente lite and future mesne profit at the rate of Rs. 1400/ - per month from the date of filing of the suit.