BASANT KUMAR Vs. AKHIL BHARTIYA YADAV DHARAMSHALA SAMITI (TRUST), REGISTERED SOCIETY THROUGH GENERAL SECRETARY SANSTHA MAZKOOR

JUDGEMENT

(1.) Heard Sri Alok Singh Sr. Advocate, assisted by Sri D. Barthwal and Sri Gajendra Tripathi, Counsel for the revisionist and Sri Lok Pal Singh, Counsel for the respondent.

(2.) By the present Civil Revision filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887, revisionist has prayed for setting aside the judgment and decree dated 2.11.2007 passed by the District Judge, Haridwar in S.C.C. Suit No. 6 of 2005 Akhil Bhartiya Yadav Dharmshala Samiti (Trust) Registered Society Vs. Basant Kumar , whereby the suit of the plaintiff for recovery of rent and ejectment of petitioner from the property in dispute has been decreed.

(3.) Briefly stated, a suit was filed by the respondent being Suit No. 6 of 2005 Akhil Bhartiya Yadav Dharmshala Trust Registered Society Vs. Basant Kumar praying to the following effect :