Narendra Kumar Jain, J. - (1.) NO one is present for the applicant, Chhutan @ Chotu S/o. Mohammed Yasin to prosecute the application filed under Order 1 Rule 10 CPC. Therefore, the same is dismissed in default.
(2.) HEARD learned Counsel for the parties. Defendant/tenant has preferred this second appeal in a suit for ejectment instituted by Plaintiff -Respondent against him, which has been decreed by both the courts below on the ground of personal bonafide necessity of the Plaintiff's son in respect of rented premises.
(3.) LEARNED Counsel for the Appellant on the instructions of Appellant, who is present in person in Court, does not press the appeal on merits and prays for time to hand over vacant and peaceful possession of the rented premises to the Plaintiff -Respondent.;