LAKSHMAN DAS Vs. VIMLA DEVI

JUDGEMENT

(1.) Appellant-defendant has preferred this second appeal aggrieved by impugned judgment and decree dtd. 22/3/2022 passed by Additional District Judge, Makrana, District Nagaur (for short, 'first appellate Court') dismissing his appeal against judgment and decree dtd. 25/9/2012, passed by learned Civil Judge (Senior Division) and Judicial Magistrate, Makrana, District Nagaur (for short, 'learned trial Court'), whereby the suit filed by respondent-plaintiffs, for eviction and recovery of arrears of rent against appellant-defendant, was decreed.

(2.) Learned counsel for the appellant-defendant, upon instructions, submits that the appellant-defendant is not pressing the appeal on merits, but praying that a reasonable time may be granted to him to handover peaceful vacant possession of the suit shop.

(3.) Learned counsel for the respondents-plaintiffs has very candidly accepted the proposal of learned counsel for the appellant to allow some time for vacating the rented premises. After thorough deliberations, learned counsel for the respondents-plaintiffs has agreed to allow a reasonable time to the appellant to vacate the premises latest by 31st of December, 2023 subject to paying mesne profit @Rs.700.00 per month, as already ordered by the first appellate Court uptil handing over vacant possession of the suit shop to respondents-plaintiffs.