AJAY CHOURASIYA Vs. ANANDSARUP

JUDGEMENT

(1.) Heard. The present second appeal has been filed against the judgment and decree dated 22.10.2018 passed by the Civil Judge, Claass-II, Neemuch and judgment dated 06.08.2019 passed by ADJ, Neemuch whereby the decree has been granted under Section 12(1)(a)(c) and (f) of the Accommodation Control Act, 1961 in favour of the plaintiff/land lord.

(2.) At the very outset, Shri Jain, learned Senior counsel submits that the appellant is in possession of the shop since 2009 and he is running a small Pan shop which is only livelihood of his family, therefore, he may be given 2 years time to vacate the shop peacefully and he has been made the aforesaid request on the basis of instructions from the appellant.

(3.) Counsel for the respondent submits that he is having instructions from the plaintiff/land lord to give time up to maximum 6 months as has been granted in RP No.1225/2019 in respect of the shop situated in the same complex.