Govind Singh Bhandar vs Alpana Kapoor

Alok Kumar Verma, J

This SCC revision has been filed under Section 25 of the Provincial Small Cause Courts Act, 1887, passed by the learned Judge, Small Cause Court/Civil Judge (SD) Uttarkashi in SCC Suit No.03 of 2018 “Smt Alpana Kapoor vs. Govind Singh Bhandari”, whereby the suit, filed by the respondent – plaintiff, has been allowed.

Heard Mr. I.P.Kohli, the learned counsel for the revisionist and Mr. Shobhit Saharia, the learned counsel for the respondent.

During the arguments, the learned counsel for the revisionist submitted that the revisionist undertakes that he will vacate the shop-in-question by 31.01.2024. The learned counsel for the revisionist further submitted that the revisionist will pay the mesne profit, as agreed between the parties, continuously.

The learned counsel for the respondent is agree.

In view of the oral undertakings of the revisionist, the revisionist Mr. Govind Singh Bhandari may not be evicted from the shop-in-question till 31.01.2024. The revisionist is directed to vacate the shop-in-question and hand over the vacant possession of the said shop to the respondent by 31.01.2024. The revisionist is further directed to deposit the monthly mesne profit, as stated by the learned counsel for the revisionist. In case of default in payment, the revisionist will be liable to vacate the said shop, even before 31.01.2024, but, according to law.

Subject to the aforesaid undertakings and with the consent of the learned counsel for the parties, the present Revision is disposed of accordingly.