LAWS(ALL)-2007-4-284

DURGAWAI PARMANAND Vs. PARMANAND DURGAWAI

Decided On April 16, 2007
DURGAWAI PARMANAND Appellant
V/S
PARMANAND DURGAWAI Respondents

JUDGEMENT

(1.) RAJESH Tandon, J. Heard Sri Vijay Bhatt on behalf of Sri Parmanand and Sri Sarvesh Agarwal for Smt. Durgawati. Both the civil revi sions are arising out of the same Suit No. 38 of 1998,

(2.) BY the present civil revisions filed under Section 25 of the Provincial Small Cause Courts Act, order dated 30th July, 2005 is in challenge by which the decree for eviction has been passed against Parmanand.