PRAKASH GUPTA,J. - (1.) The instant Civil Second Appeal under Section 100 CPC has been filed by the defendant-appellant aggrieved by the judgment and decree dated 3rd June, 2017 passed by learned Additional District Judge No.3, Alwar in whereby the learned appellate court below dismissed the appeal filed by the defendants appellants against the judgment and decree dated 14 th March, 2014 passed by learned Additional Civil Judge (Jr. Div.) No. 3 Alwar in Civil Suit No.34/01/2013 by which the suit filed by the plaintiffs-respondents seeking eviction of the defendants from the suit property was decreed.
(2.) Shri Girish Khandelwal, learned counsel appearing for the defendants-appellants after arguing the appeal at some length, on instructions of his client, has prayed that a period of one and half years may kindly be granted to the defendants-appellants to vacate and handover possession of the disputed property to the plaintiffs-respondents.
(3.) Mr. Jai Prakash Gupta, learned counsel for the plaintiffs- respondents, on instruction of his client, has no objection in granting one and half years' time to the defendants-appellants to vacate the tenanted premises.;