S.K. CHADDHA Vs. RAGHO RAM GUPTA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This S.C.C. revision filed under Section 25 of Provincial Small Causes Court Act has questioned the legality of judgment/decree rendered by the court of Judge, Small Causes in S.C.C. Suit No. 5 of 2010 on 30.11.2016 whereby the revisionist has been ordered to be evicted from the premises in question within a period of two months coupled with the award of damages at the rate of Rs. 3000/- from the date of issue of notice terminating the tenancy on 1.1.2010.

(3.) After arguing the matter at some length, learned counsel for the revisionist prays that he is ready to vacate the premises in question within a reasonable time and in that event the judgment/decree rendered by the court below may be suitably modified and the damages awarded by the court below may also be waived for the reason that he has deposited the agreed rent throughout.