CHAND RATAN Vs. SMT. SATYAWATI

JUDGEMENT

(1.) The appellant/defendant, Chand Ratan, has preferred this second appeal aggrieved by the impugned judgment and eviction decree dated 30.01.2016 passed by learned Additional District Judge, No. 2, Hanumangarh in Civil Appeal Decree No. 5/2012 - Chand Ratan Vs. Smt. Satyawati , dismissing the appellant's appeal and affirming the judgment and decree dated 29.07.2006 passed by learned Civil Judge (Jr. Division), Hanumangarh, in Civil Suit No. 34/1998, 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. Satyawati, filed suit for eviction and recovery of rent in connection with the suit shop, situated at Sri Ram Market, which was let out to the appellant/defendant on the condition of payment of rent at the rate of Rs.300.00 per month by first of every month upon oral agreement. The eviction was sought on account of default in payment of monthly rent by the appellant/defendant and for want of premises for starting his own business in the shop in question.

(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 him to handover the vacant and peaceful possession of the suit shop.