BAJRANG LAL Vs. KESHAR DEVI

JUDGEMENT

(1.) For the submissions made by the learned Counsel for the parties, more or less in consensus, both these appeals are taken up for disposal by this common order.

(2.) In Civil Second Appeal No. 182/2007 (Bajrang Lal v. Smt. Keshar Devi), the defendant-appellant seeks to assail the judgment and decree dated 31.03.2006 passed by the Additional District Judge, Churu in Civil Appeal (Decree) No. 4/2005 whereby the learned appellate court has affirmed the decree for eviction passed by the Civil Judge (Junior Division), Sardarshahar on 27.01.2005 in Civil Suit No. 8/1995. The appellate court has, however, modified the decree of the trial court insofar it relates to arrears of rent and mesne profits by reducing the rate from Rs. 500/- per month as fixed by the trial court to Rs. 400/- per month; and this part of the decree passed by the appellate court, of reducing the rate at which mesne profits and arrears of rent are to be paid, is sought to be questioned by the plaintiff-landlord in Civil Second Appeal No. 260/2007 (Smt. Keshar Devi v. Bajrang Lal).

(3.) After attempting to argue for some time, learned Counsel Mr. Manish Shishodia appearing for the appellant-tenant in Civil Second Appeal No. 182/2007, in all fairness conceded that the appellant cannot press upon his grounds for formulating any substantial question of law in this second appeal but further submitted that the appellant had been carrying on business in the suit premises for last 30 years and shall require reasonable time to make alternative arrangement before shifting his business and, therefore, he may be granted time upto the month of December 2008 for vacating the suit premises.