CLR/13/2023
2023 Latest Caselaw 327 UK

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                                      CLR No.13 of 2023
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. R.C. Tamta, Advocate for the revisionist. Mr. C.K. Sharma, Advocate for the respondent. This is a revision preferred by the defendant as against the judgment and decree of 19.12.2022 as passed in SCC Suit No.09 of 2017 Amar Singh vs. Amreek Singh, whereby the suit of the plaintiff being Suit No.09 of 2017 had been decreed and a consequential eviction had been directed alongwith the direction for remittance of arrears of rent as determined therein.

Since this is a revision under Section 25 of the Provincial of Small Cause Court Act, it would be treated as to be a regular appeal.

Admit the revision.

Summon the lower court record. The process of eviction in pursuance to the impugned judgment dated 19.12.2022 would be kept in abeyance subject to the following conditions:-

i. That the revisionist deposits the entire decreetal amount within a period of four weeks from the date of receipt of the certified copy of this order.

ii. That he is directed to remit the rent as payable for tenement in question by 10th of each month.

iii. That he would not make any material alteration without prior written consent. iv. In an event of non compliance of any of the directions as given above, this interim protection granted by this Court would automatically stand vacated.

(Sharad Kumar Sharma, J.) Vacation Judge 30.01.2023 Arti