AVINASH KUMAR Vs. VINOD KUMAR

JUDGEMENT

(1.) Heard Mr. Manoj Sah, Advocate for the petitioner and Mr. K. C. Tiwari, Advocate for the respondent.

(2.) By means of present writ petition, petitioner seeks to issue an appropriate order or direction for setting aside the impugned judgment dated 19.09.2006 (Annexure-7 to the writ petition) passed by the Judge Small Cause Court/ District Judge, Udham Singh Nagar, Rudrapur in SCC Revision no.12/2005.

(3.) Brief facts of the case are that petitioner-Avinash Kumar instituted a SCC Case