ARBAAZ Vs. SAJDA PARVEEN

JUDGEMENT

(1.) This revision has been filed under Sec. 25 of the Provincial Small Cause Courts Act, 1887 against the judgment and decree dtd. 24/8/2020, passed by the learned Judge, Small Cause Court/ 1st Additional District Judge, Haldwani in S.C.C. Suit No. 29 of 2018 "Smt. Sajda Parveen Vs. Arbaaz", whereby the said suit was decreed for eviction of the revisionist/defendant, arrears of rent and damages for use of occupation.

(2.) During the pendency of this revision, the parties entered into a lawful compromise.

(3.) A compromise application (IA 9809 of 2021) dtd. 8/10/2021, duly signed by the learned counsel for both the parties along with compromise deed dtd. 19/9/2021, Annexure No. 1, and affidavits of the parties have been filed before this Court.