RAM LAKHAN JAT Vs. GIRHDARI LAL KUMAWAT
LAWS(RAJ)-2012-2-276
HIGH COURT OF RAJASTHAN
Decided on
February 28,2012
Ram Lakhan Jat
Appellant
VERSUS
Girhdari Lal Kumawat
Respondents
JUDGEMENT
-
(1.) With the consent of learned counsels for the parties, the appeal is heard for final disposal
(2.) It is stated by the learned counsel Mr. J.P. Gupta for the appellant-defendant that the appellant is ready and willing to pay the entire arrears of rent, which comes to Rs. 1,52,000/- within two months by three instalments and he be permitted to remove his articles from the suit premises. The learned counsel Mr. Choudhary for the respondent-plaintiff has no objection if the appeal is disposed of in view of the statement made by learned counsel for the appellant.
Having regard to the submissions made by the learned counsels for the parties, the appellant-defendant is directed to pay first instalment of Rs. 50,000/- within 15 days from today, second instalment of Rs. 50,000/- within one month from today and the balance amount within 15 days thereafter. The appellant shall be at liberty to remove his articles from the suit premises as and when he desires . In case of difficulty, either party shall be at liberty to move the Court and revive the appeal.
With the aforesaid directions the present appeal stands dismissed. ;
(2.) It is stated by the learned counsel
Copyright © Regent Computronics Pvt.Ltd.