- (1.) AFTER attempting to make submissions for sometime on the appeal, learned counsel for the appellants 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 submitted that the premises are residential premises and the appellants would be required to search for other reasonable residence and may be granted time till December 2014 for vacating the suit premises. Learned counsel for the respondent opposed the prayer for grant of time. It was submitted that the premises were in possession of the respondents since the year 1981 and the appellants have no right to remain in possession.
(3.) HAVING regard to the facts and circumstance of the case, it appears appropriate to allow time to the appellants to vacate the suit premises by 31st December, 2014 and allow mesne profit to the respondent until the appellants vacate the suit premises @ Rs.500/ - per month till December, 2014, as awarded by the trial court.;