MOHD. SHAHZAD QURESHI Vs. LALIT

JUDGEMENT

(1.) The appellant/defendant, Mohd. Shahzad Qureshi has preferred this first appeal aggrieved by the impugned judgment and decree dated 10.04.2019 passed by learned Additional District Judge No. 2, Abu Road, District Sirohi in Civil Original Suit No. 30/2017 (CIS No. 47/2008), whereby the suit filed by the respondents/plaintiff for eviction and recovery of rent against the appellant/defendant was decreed.

(2.) The respondents-plaintiff filed suit for eviction and recovery of rent in connection with the suit shop which was let out to the appellant/defendant on the payment of rent at the rate of Rs. 2,100/-. The eviction was sought on account of default in payment of monthly rent by the appellant/defendant.

(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.