MUNNI GOYAL Vs. KASHMIRI LAL

JUDGEMENT

(1.) HEARD Sri H. M. Bhatia, counsel for the revisionist and Sri B. S. Negi, counsel for the respondent. This is a revision filed by the plaintiff.

(2.) BY the present civil revision filed under Section 25 of the Small Cause Courts Act, appellant has prayed for setting aside the judgment and decree dated 20. 11. 2007 passed by the Judge Small Cause Court / District Judge, Udham Singh Nagar in S. C. C. Suit No. 9 of 2001 Smt. Munni Goyal Vs. Kashmiri Lal.

(3.) BRIEFLY stated, a suit was filed by the plaintiff / revisionist being S. C. C. Suit No. 9 of 2001 Smt. Munni Goyal Vs. Kashmiri Lal praying to the following effect:. . (VERNACULAR MATTER OMMITED ). .