GAURISHANKER SRIVASTAVA Vs. SAHODRABAI AND OTHERS

JUDGEMENT

(1.) This Order shall govern disposal of Misc. Civil Case No. 560 of 1984 and Misc. Civil Case No. 561 of 1984 as well.

(2.) Suits for eviction of the premises described in the decrees had been filed by the plaintiff-non-applicants. The trial Court decreed the suits. The first appellate Court confirmed the decrees. Second appeals were filed in this Court wherein on 1-9-1983, parties entered into a compromise. As per one of the terms of the compromise the defendant applicants had agreed to vacate the premises in suit by 31-12-84.

(3.) Defendant-applicants have filed these applications separately on 26-12-84 for extension of time for vacating the suit premises. These applications purport to be under sections 148 and 151, C.P C. It is stated in these applications that the applicants, who are brothers, have secured a plot and have started construction of a house where they propose to live together. They want extension of time so that the new house may be completed.