GOVERDHAN BARDHAR,J. - (1.) The appellant/defendant ('the appellant' for short) has preferred the instant second appeal aggrieved by the impugned judgment and decree dated 19.10.2006 passed by learned Civil Judge, Junior Division, South, Ajmer in civil case No.13/1999 (Murari Lal vs. Nawab Ali) which has been affirmed vide Judgment and Decree dated 22.08.2017 passed by the learned Addl. District Judge No.3, Ajmer (Rajasthan) in civil appeal No. 66/2011, Nawab Ali Vs. Murari Lal and Anr., by which the suit of the plaintiffs- respondents for recovery of rent and eviction of premise /shop has been decreed.
(2.) Learned counsel for the appellant upon instructions submits that the appellant is not pressing the appeal on merits and craving that a reasonable time may be granted to him to handover the vacant and peaceful possession of the property in question.
(3.) Learned counsel for the respondents-landlord has very candidly accepted the proposal of learned counsel for the appellant to allow some time to the appellant for vacating the rented premises. After thorough deliberations, learned counsel for the respondents-landlord has agreed to allow a reasonable time to the appellant to vacate the premises preferably within two years with the mesne profit as determined by the learned court below in its judgment and decree.;