- (1.) AFTER attempting to make submissions for sometime on the appeal, learned counsel for the appellant submits that the appellant may be granted extra time for vacating the suit premises.
(2.) HEARD learned counsel for the parties regarding grant of extra time to vacate the suit premises. Learned counsel for the appellant submits that the appellant is residing in the suit premises and he may be granted time till March, 2015 for vacating the suit premises.
(3.) LEARNED counsel for the respondents opposed the prayer for grant of time. It was submitted that the suit was filed in the year 2007; a meager sum of Rs.2,000/ - per month is being paid as rent and the same also is in arrears and, therefore, the appellant is not entitled for grant of extra time.;