KEWAL KRISHNA Vs. HANS RAJ

JUDGEMENT

(1.) HEARD Sri Sudhir Kumar counsel for the revisionist and Sri K.N. Joshi counsel for the respondent.

(2.) PRESENT revision has been filed against the judgment and decree dated 15.3.2002 passed by the Judge, Small Causes Court, Nainital in S.C.C. Suit No. 5 of 1998.

(3.) BRIEFLY stated a suit has been filed by the plaintiff for the recovery of arrears of rent and taxes to the tune of Rs.23,900/ - and for eviction of the defendant from the premises in suit. The mesne profits @ Rs.50/ - per day has also been sought.