Citation : 2025 Latest Caselaw 988 UK
Judgement Date : 17 July, 2025
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17.07.2025 CLR No.146 of 2023
Hon'ble Alok Kumar Verma, J.
The present Revision has been filed by the defendant under Section 25 of the Provincial Small Cause Courts Act, 1887 challenging the judgment and decree dated 15.09.2023, passed by learned Small Causes Court/IInd Additional District Judge, Kashipur, District Udham Singh Nagar in SCC Suit No.07 of 2021, by which, the learned Judge has decreed the suit of the respondent-plaintiff for recovery of possession, rent and mesne profits.
2. Heard Mr. Piyush Garg, learned counsel for the revisionist and Mr. Siddhartha Singh, learned counsel for the respondent on the Modification Application (IA No.02 of 2025).
3. Mr. Piyush Garg, Advocate, submitted on instruction that the revisionist undertakes to deposit half of the decreetal amount and shall furnish the security in respect of the remaining decreetal amount, subject to the satisfaction of the concerned court, within one month from today.
4. The said submission has not been opposed by the respondent.
5. The effect and operation of the impugned judgment and decree are kept-in-abeyance, subject to prior condition of depositing of half of the decreetal amount and furnishing the security in respect of the remaining decreetal amount, subject to the satisfaction of the court concerned, within one month from today, as undertakes by the revisionist. In case, if there is any default, as undertakes by the revisionist, the interim order would automatically stand vacated.
6. The Modification Application (IA No.02 of 2025) is disposed of accordingly.
7. List on 27.08.2025.
(Alok Kumar Verma, J.) 17.07.2025
Neha
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