Deepak Maheshwari, J. - (1.) This S.B. Civil First Appeal has been preferred by the defendant-appellant against the judgment dated 18.05.1998 passed by learned Add. District & Sessions Judge No.2, Jaipur District, Jaipur in civil suit No.87/96 whereby the learned trial Court decreed the suit and ordered the defendant to vacate the disputed property as also to pay the amount of mesne profit @ Rs.600/- per month since the date of filing the suit i.e. 8.1.1996 till vacating the possession of the property along with 11% simple interest per annum.
(2.) Learned counsel Mr. Anil Kumar appearing for learned counsel Mr. K.N. Sharma has pleaded no instruction on behalf of the appellant.
(3.) Heard learned counsel appearing for the plaintiff respondent and perused the impugned judgment as also the documentary as well as oral evidence available on record.;