VASUDEV Vs. NARMADA DEVI

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) The present second appeal filed under Section 100 of CPC arises out of the judgment and appeal dated 29.5.12 passed by the Addl. District Judge (Fast Track No. 1), Beawar in Civil Appeal No. 40/09 (8/07), whereby the appellate court has confirmed the judgment and decree passed by the Civil Judge (JD) & Judicial Magistrate No.1, Beawar in Civil Suit No. 472/94 (Old No. 77/97).

(3.) During the course of the arguments, the learned counsel Mr. Deepak Asopa for the appellants submits that if some reasonable time is granted to the appellants to vacate the suit premises he would not press for the present appeal. The learned counsel Mr. J.P. Gupta for the respondent has no objection if reasonable time is granted to vacate the suit premises.