Rajesh Tandon, J. - (1.)Heard Sri R. Kotiyal, Counsel for the revisionist and Standing Counsel for the State.
(2.)By the present civil revision filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887, revisionist has prayed for setting aside the order dated 12.4.2007 passed by the District Judge/Judge Small Cause Court, Uttarkashin S.C.C. Suit No.2 of 2005 Ajay Kumar Paliwal and another Vs. Balbir Singh.
(3.)Briefly stated, a suit was filed by the plaintiff-predecessor of the revisionist being S.C.C. Suit No. 2 of 2005 Ajay Kumar Paliwal and another Vs. Balbir Singh praying for the eviction of the defendant from the two storeyed house situate at Village Ladari, Patti Badagadi, Tehsil- Bhatwari, District-Uttarkashi of which the plaintiffs are owner the and landlord.
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