Arun Bhansali, J. - (1.) THESE appeals are directed against the judgment and decree dated 19.4.2014 passed by the Additional District Judge No. 2, Bikaner, whereby while the appeal filed by the appellant against the judgment and decree dated 2.8.2007 passed by the Civil Judge (Sr. Div.), Bikaner has been dismissed, the appeal filed by the respondent Satyanarayan has been allowed against the said judgment and decree.
(2.) AFTER attempting to make submissions for sometime on the appeal, learned counsel for the appellant on instructions prays that the appellant may be granted extra time for vacating the suit premises. Heard learned counsel for the parties regarding grant of extra time to vacate the suit premises.
(3.) LEARNED counsel for the appellant submits that the premises are being used for running school for last many years and the appellant may be granted sufficient time to find out a suitable accommodation for running a school of about 600 children.;