SUNDER DEVI Vs. SMT. MANBHARI DEVI

JUDGEMENT

(1.) The appellant/defendant, Smt. Sunder Devi W/o Shri Subhash Chandra, has preferred this second appeal aggrieved by the impugned judgment and eviction decree dated 27.05.2015 passed by learned Additional District Judge, Sujangarh, District Churu in Civil Appeal Decree No. 01/2014 - Smt. Sunder Devi Vs. Smt. Manbhari Devi , dismissing the appellant's appeal and affirming the judgment and decree dated 21.11.2013 passed by learned Civil Judge (Jr. Division), Sujangarh District Churu, in Civil Suit No.29/2008 (271/2010), Smt. Manbhari Devi Vs. Smt. Sunder Devi whereby the suit filed by the respondent/plaintiff for eviction and recovery of rent against the appellant/defendant was decreed.

(2.) The original plaintiff, Smt. Manbhari Devi, filed suit for eviction and recovery of rent in connection with the suit shop, situated at Bus Stand, Sujangarh, which was let out to the appellant/defendant at a monthly rent of Rs.514/- per month. The eviction was sought on account of second default in payment of monthly rent by the appellant/defendant. The tenancy was terminated by the respondent/plaintiff by sending registered notice dated 07.03.2008. However, appellant/defendant did not handover the vacant possession as such the plaintiff filed the suit for eviction and recovery of rent.

(3.) 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 her to handover the vacant and peaceful possession of the suit shop.