SHAZAMANI AKTHAR Vs. KUBIRA

JUDGEMENT

(1.) Even though the matter is posted for admission, with the consent of the learned counsel for the parties, the matter is heard finally.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.

(3.) The plaintiffs had filed the suit for ejectment. On service of summons, the defendant appeared and filed written statement and denied the plaint averments. After hearing the arguments of the parties, The Trial Court by impugned judgment and decree dtd. 5/4/2023 has decreed the suit and directed the defendant to quit, vacate and deliver the vacant possession of the suit property to the plaintiffs within two months from the date of the judgment. Being aggrieved by the same, the petitioner- defendant has filed this petition.