SMT. MAYA DEVI Vs. BANK OF BARODA

JUDGEMENT

(1.) Heard Sri Piyush Garg, counsel for the revisionist and Sri Amit Bhatt, counsel for the Respondents.

(2.) By the present revision filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887, the revisionist has prayed for setting aside the order dated 10th February, 2003 passed by the Judge Small Cause Court/Additional District Judge by which the eviction order has been passed, but no cost and mesne profits have been awarded at the market rate.

(3.) Briefly stated, the suit was filed by the Plaintiff praying for the eviction of the Defendant on the ground that Act No. 13 of 1972 is not applicable to the building in dispute as the rent of the premises is more than Rs. 2,000/ - i.e. 10,032 per month.