SUSHIL KUMAR Vs. LAL CHAND

JUDGEMENT

(1.) This is defendant's second appeal filed under section 100 of the Code of Civil Procedure against the judgment and decree dated 6/11/2009 passed by Additional District Judge {Fast Track} No.2, Beawar in Appeal No.10/2009 {34/2004} whereby the appeal filed by the defendant-appellant against the judgment and decree dated 24/9/2004 passed by Civil Judge (Junior Division) Bijaynagar, Ajmer in Civil Suit No.168/1992 has been dismissed by which the suit filed by the plaintiff-respondent for eviction of the suit shop was decreed.

(2.) Heard learned counsel for the parties on the point of admission and perused the impugned judgments of the courts below.

(3.) Learned counsel for the appellant does press this appeal on merits and only contended that a reasonable period be allowed for handing over the vacant possession of the suit shop to the respondent-landlord.