TEJA RAM Vs. ABIRCHAND

JUDGEMENT

(1.) THE present appeal of the appellant - tenant is directed against the judgment and decree dtd.7.2.1992 passed by the learned Civil Judge, Ratangarh in Civil Appeal No.11/1990 � Abir Chand V/s Teja Ram and ors. whereby the learned lower appellate Court allowed the appeal and set aside the judgment and decree dtd.18.11.1987 passed by the learned Munsif Magistrate, First Class, Sujangarh in Civil Suit No.116/1982 � Abir Chand V/s Teja Ram and ors. . whereby the learned trial Court dismissed the suit for eviction in respect of suit premises viz.shop situated in Ward No.10, Gandhi Chowk, Sujangarh.

(2.) THE learned counsel for the appellant � tenant Mr. J.P. Joshi, Sr. Advocate assisted by Mr. Siddharth Joshi submitted that reasonable time for eviction and handing over vacant and peaceful possession of the suit premises in which the appellant is carrying the business as barber may be given and reasonable mesne profit may be fixed.