Rajesh Tandon, J. - (1.)Heard Sri V.K. Bisht, Senior Advocate, assisted by Sri Seema Sirohi, Counsel for the revisionist and Sri S.K. Mandal, Counsel for the respondents.
(2.)By the present revision filed under section 25 of the Provincial Small Cause Courts Act, the applicant has prayed for quashing of the order dated 13th March, 1991 by which the suit of the plaintiff for eviction of the defendant Yogendra Kumar and Ram Swarup now represented by his heirs has been decreed.
(3.)According to the case of the plaintiff, he is the owner of the Jaipur Mandir and Dharam Shala situate at Uttarkashi of which the defendants are the tenant.
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