CLR/71/2021
2021 Latest Caselaw 4121 UK

                   Office Notes,
                reports, orders or
                 proceedings or
sl. No   Date                                   COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     CLR No.71 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

None is present for the revisionist.

This is an SCC revision, which has been preferred under Section 25 of the Provincial Small Cause Courts Act, 1887, by the revisionists/tenant, putting a challenge to the judgment and decree dated 09.03.2021, as it has been passed by the Judge, Small Causes Court/District Judge, Dehradun in Small Cause Courts Suit No.68 of 2011, "Shri Radhey Shyam Tayal (Deceased) and another Vs. Shri Madhu Dass (deceased) and others", as a consequence of the impugned judgment of 09.03.2021, the suit has been decreed for eviction and for recovery of arrears of rent has been directed to be remitted by the revisionist/tenant.

Admit the revision.

Summon the lower court record. Issue notices to the respondents. The steps would be taken by the revisionist within a period of ten days from today.

Till the next date of listing, the eviction of the revisionists from the tenement in question would be kept in abeyance, subject to the condition that the revisionists deposit the entire decreetal amount, within a period of two weeks from today, and revisionists continue to remit the regular rent @ Rs.1,000/- per month by 10th of each month.

List this revision after the receipt of the records of the court below.

(Sharad Kumar Sharma, J.) 20.10.2021 NR/