JAGDISH PRASAD Vs. BHAGWATI DEVI

JUDGEMENT

(1.) The defendant/appellant/ ('the appellant' for short) has preferred the instant second appeal aggrieved by the impugned judgment and decree dtd. 25/4/2019 passed by the Court of Civil Judge, Rajgarh, District Alwar ('the trial court' for short) in civil suit No. 154/2003 which has been affirmed vide Judgment and Decree dtd. 2/12/2019 passed by the Court of Addl. District Judge, Rajgarh District Alwar ('the learned first appellate court') in regular civil appeal No. 6/2019, by which the suit of the plaintiffs/respondents ('the respondents' for short) for eviction and recovery of due rent has been decreed.

(2.) Learned counsel for the appellant upon instructions submits that the appellant is not pressing the appeal on merits and craving that a reasonable time may be granted to him to handover the vacant and peaceful possession of the property in question.

(3.) Learned counsel for the respondents/plaintiffs (landlord) has very candidly accepted the proposal of learned counsel for the appellant to allow some time to the appellant for vacating the suit premises. After thorough deliberations, learned counsel for the respondents/plaintiffs (landlord) has agreed to allow a reasonable time to the appellant to vacate the premises preferably within fifteen months with the mesne profit as determined by the learned courts below in its judgment and decree.