- (1.) The appellant, Mohammed Yusuf, has challenged the judgment and decree dated 10.11.2008 passed by the Additional District & Sessions Judge, Fast Track, No.4 Jodhpur whereby the learned Judge has reversed the judgment and decree dated 12.01.2006 passed by Additional Civil Judge (Junior Division) and Judicial Magistrate No.3, Jodhpur wherein the learned Magistrate had dismissed the suit filed by the plaintiff-respondent, Bharat Singh. for eviction of the appellant-defendant. Vide judgment dated 10.11.2008, the learned Judge had directed the appellant to vacate the premises within a period of two months.
(2.) A bare perusal of the impugned judgment clearly reveals that the learned Judge has discussed the evidence threadbare and has given cogent reasons for passing the decree. No substantial question of law arises in the case. Therefore, the issue before this court is as to how much time should be given to the defendantappellant to vacate the shop in question.
(3.) Since no substantial question of law is involved, therefore, this court was of the opinion that the appellant should be asked about the reasonable time required by him for vacating the premises. Hence, vide order dated 03.05.2012, this court had directed the learned counsel for the appellant to inquire from his client about the reasonable time needed to vacate the premises in question.;