- (1.) The present appeal arises out of the judgment and decree dated 29.5.2010 passed by Additional District Judge (Fast Track), Dausa, (hereinafter referred to as the appellate court), in Civil Regular Appeal No. 6/2010(22/08), whereby the appellate court has confirmed the judgment and decree dated 13.8.2008, passed by Civil Judge(Senior Division), Bandiqui, district Dausa(hereinafter referred to as the trial court), in Civil Suit No. 2/07(1/88).
(2.) During the course of arguments, the learned counsel Mr. Ajeet Bhandari, for the appellants submitted that the appellants shall not press for the present Second Appeal, if some reasonable time is granted to them to vacate the suit premises.
(3.) The learned senior counsel Mr. J.P. Goyal, appearing for the respondents, on instructions, submitted that the respondents have no objection fi some reasonable time is granted to the appellants to vacate the suit premises.;