KAMLA DEVI Vs. PRAKASH CHAND AGARWAL

JUDGEMENT

(1.) HEARD Learned Counsel for the parties at length and perused the record.

(2.) THIS writ petition has been filed for issue a writ of certiorari quashing the judgment and decree dated 9 -9 -2008 passed by the Judge, Small Cause Court (JSCC)/Civil Judge (Senior Division) Pauri Garhwal passed in S.C.C. Suit No. 22 of 2004 Prakash Chandra Agarwal and Ors. v. Smt. Kamla Devi and Ors. and the judgment and order dated 30 -4 -2009 passed by the revisional court in S.C.C. Revision No. 6 of 2008, which was preferred by the Defendant -Petitioners.

(3.) WHETHER the Defendants defaulted in payment of monthly rent ? Is so, its effect ?