SITAB SINGH Vs. MAHESH CHANDRA NAINWAL

JUDGEMENT

(1.) Present civil revision is filed by the revisionist against the judgment and order dtd. 13/9/2022 passed by Judge, Small Causes Court/Additional District Judge, Kotdwar, District Pauri Garhwal, whereby the revisionist/tenant has been directed to handover the possession of the disputed property to the respondents/landlord. The said court further directed the revisionist/tenant to pay the outstanding rent from 1/12/2019 to 31/1/2020 @Rs.5200.00 per month and from 1/2/2020 till the date of handing over of the peaceful actual possession to the respondent/landlord @Rs.2600.00 per month.

(2.) Counsel for the respondent/landlord would submit that on 7/10/2024, counsel for the revisionist/tenant has been granted time to get instructions from his client about the time for vacating the property in question.

(3.) Today, counsel for the revisionist/tenant on instruction would submit that the revisionist/tenant is ready and willing to handover the peaceful possession to the respondent/landlord but at least six months time may be granted to revisionist/tenant for the said purposes.