NARENDRA GANDHI Vs. SHAILJA PARASHAR

JUDGEMENT

(1.) Heard learned counsel for the revisionist and perused the record.

(2.) This revision is directed against the order dated 5-10-2012 passed by the Judge, Small Cause Court/Additional District Judge V, Dehradun (for short the J.S.C.C.) in S.C.C. Suit NO. 15 of 2009, Smt. Shailja Parashar Vs. Narendra Gandhi, whereby the application moved by the defendant-revisionist (paper no. 102-C) has been rejected.

(3.) Brief facts giving rise to the present revision are that the respondent Smt. Shailja Parashar filed S.C.C. Suit No. 15 of 2009 against the revisionist-defendant in the court of Judge, S.C.C./District Judge, Dehradun for recovery of arrears of rent and for eviction of the defendant. By order dated 13-9-2012, the learned J.S.C.C. has closed the evidence of the defendant.