- (1.) This is defendants' second appeal filed under section 100 of the Code of Civil Procedure against the judgment and decree dated 20/1/2010 passed by Additional District Judge No.2, Kota in Civil Regular Appeal No.04/2001 whereby the appeal filed by the defendant-appellants against the judgment and decree dated 31/1/2001 passed by Civil Judge (Junior Division) Kota City (South) in Civil Suit No.790/93 has been dismissed by which the suit filed by the plaintiff-respondent for eviction of the suit premises was decreed.
(2.) Heard learned counsel for the parties on the point of admission and perused the impugned judgments of the courts below.
(3.) Learned counsel for the appellants does press this appeal on merits and only contended that a reasonable period be allowed for handing over the vacant possession of the suit premises to the respondent-landlords.;