LASHKAR KHAN Vs. COL. RUPENDRA JEET SINGH

JUDGEMENT

(1.) The instant appeal is filed by appellant-defendant to challenge judgment and decree dtd. 24/7/2018 passed by Additional District Judge No. 1, Sriganganagar (for short, 'learned trial Court') decreeing the suit of the respondent-plaintiff for possession of dwelling house situated at 5A Chhoti, Tehsil and District Sriganganagar.

(2.) Learned trial Court, upon appreciation of evidence, decreed the suit of respondent-plaintiff.

(3.) At the outset, learned counsel for the appellant has abandoned challenge to the judgment and decree passed by learned trial Court but has prayed for granting him reasonable time to handover vacant possession of the suit property to the respondent-plaintiff. Mr. Kotwani, learned counsel for the appellant has prayed for granting him two years' time to handover possession of the disputed property.