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Judgment
7 paragraphs · 207 wordsAlok Kumar Verma, J
Present Revision has been filed under Section 25 of the Provincial Small Cause Courts Act, 1887 by the revisionist-tenant against the judgment and decree dated 17.12.2021, passed by learned Judge, Small Causes Court/ IInd Additional District Judge, Roorkee, District Haridwar in SCC Suit No. 37 of 2018, “Bhupal Singh vs. Deepak Goswami” by which, the said SCC Suit has been decreed. Mr. Bhupal Singh had died after pronouncement of judgment.
Heard Mr. Siddhartha Singh, learned counsel for the revisionist and Mr. Munish Bhardwaj, learned counsel for the respondent.
On 30.12.2021, at the time of arguments on Admission of the present Revision, Mr. Siddhartha Singh, learned counsel for the revisionist, had submitted that the revisionist undertook to vacate the property-in-question within two years.
Today, Mr. Siddhartha Singh, Advocate, submitted that the revisionist undertakes to vacate the property-in-question by 31.12.2023. He further submitted that the revisionist shall pay regularly mesne profit at the rate of Rs. 550 (Rupees five hundred fifty) per month.
Mr. Munish Bhardwaj, learned counsel for the respondent, agrees with the said undertakings.
On the said undertakings, and, with the consent of learned counsel for both the parties, the present Revision is being disposed of accordingly.