HANUMANPRASAD Vs. OMPRAKASH NAGAURI

JUDGEMENT

(1.) The present second appeal has been filed by the appellant defendant against the judgment and decree dtd. 6/3/2021 passed by Additional district Judge, Deedwana, district Nagaur by which the learned Judge affirmed the judgment and decree dtd. 8/5/2019 passed by Civil Judge, Deedwana in Civil Original Suit NO. 33/2016 and suit of the plaintiff respondent has been decreed and the appellant defendant was directed to vacate the suit premises within a period of two months and he shall pay mesne profit from 30/5/2016 till execution of the decree.

(2.) Today, learned counsel for the appellant/defendant upon instructions submits that the appellant/defendant 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 suit shop.

(3.) Learned counsel for the respondent-landlord submits that although the possession of suit premises has been taken over by the court below, however he has very candidly accepted the proposal of learned counsel for the appellant to allow some time to the appellant for vacating the rented premises. After thorough deliberations, learned counsel for the respondent-landlord has agreed to allow a reasonable time to the appellant to vacate the premises preferably by early November, 2021 with the mesne profit @ Rs.1,000.00 per month.