Rajesh Tandon, J. - (1.)HEARD Sri J.P. Joshi, counsel for the revisionists and Sri Ramji Srivastava, counsel for the respondent.
(2.)BY the present civil revision filed under Section 25 of the Provincial Small Cause Courts Act, the revisionists have prayed for setting aside the order dated 20.07.2004 passed by the Judge Small Cause Courts/District Judge, Dehradun.
Briefly State, the suit was filed by Sri K.M. Agarwal -plaintiff being S.C.C. Suit No. 17 of 2002 stating therein that he is the owner of the property known as Manmohan Cottage, Mall Road, Mussoorie, District -Dehradun and the defendants were month to moth tenant of half portion at ground floor and second -floor of the aforesaid property to the extent of Rs. 500 per month.

(3.)THE plaintiff -respondent has filed an application under Section 21(8) of the U.P. Act No. 13 of 1972 for enhancement of rent in the Court of Additional District Magistrate, Dehradun being Case No. 3 of 1998.
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