Sandeep Mehta,J. - (1.) The instant civil second appeal is directed against the judgment and decree dated 11.08.2016 passed by learned District Judge, Sirohi in Civil Appeal No. 06/2012, affirming the judgment and decree dated 17.12.2011 passed by learned Civil Judge (Junior Division), Sheoganj, District Sirohi in Civil Original Suit No. 48/2005.
(2.) Learned counsel representing the appellants Shri Shreyansh Mardia and Shri Bajranglal Garg, respondent No. 1 herein urge that the matter may be decided by mutual consent and the appellants may be granted reasonable time to vacate the suit premises during which, they can make suitable alternative arrangement after vacating the suit premises.
(3.) Shri Bajranglal Garg submits that if at all, this Court is inclined to grant time to the appellants for vacating the suit premises, then, they may be directed to clear off the entire due rent and also the mesne profit should be suitably increased.;