CLR/75/2025
2025 Latest Caselaw 1394 UK

Uttarakhand High Court

CLR/75/2025 on 30 July, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                          COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      30.07.2025                        CLR No. 75 of 2025
                                        Hon'ble Alok Kumar Verma, J.

The proposed Civil Revision has been filed under Section 25 of the Provincial Small Cause Courts Act, 1887 against the judgment and decree dated 29.04.2025, passed by learned Judge, Small Causes Court / Ist Additional District Judge, Dehradun in SCC Suit No.75 of 2022, whereby, the learned Judge has decreed the suit of the respondent no.1-plainitff for recovery of possession, rent and mesne profits.

2. Heard Mr. Vikas Bahuguna, learned counsel for the revisionists and Mr. H.M. Bhatia, learned counsel for the respondent no.1.

3. Mr. Vikas Bahuguna, Advocate appearing for the revisionists submitted that the revisionists-defendants were not the tenants of the respondent no.1-plaintiff. The revisionists are in possession of the suit property which was purchased by them from one Smt. Sushila Mittal.

4. Mr. H.M. Bhatia, Advocate for the respondent no.1-plaintiff submitted that the signature on the rent agreement was admitted by the revisionists in their cross- examination. But they denied their signatures on the next page in their cross- examination. The revisionists-defendants had filed only receipt to support their case that they are the owner of the suit property and no other documents were filed by them.

5. Admit.

6. Original record is summoned.

7. List on 26.09.2025.

8. Heard on the Stay Application (IA No.1 of 2025).

9. The eviction of the revisionists- defendants would be kept in abeyance, subject to prior condition of depositing of the decreetal amount within a period of one month from today. During the pendency of the revision, the revisionists would also ensure to deposit the mesne profits by 7th of each month.

10. In case, if there is any default in depositing of the amount as directed above, the interim order would automatically stand vacated.

11. Stay Application (IA No.1 of 2025) is disposed of accordingly.

(Alok Kumar Verma, J.) 30.07.2025 Shiv/