Vijay Kanodia And Another vs Damodar Kumar Jhunjhunwala
2022 Latest Caselaw 11793 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- S.C.C. REVISION No. - 129 of 2022
 

 
Revisionist :- Vijay Kanodia And Another
 
Opposite Party :- Damodar Kumar Jhunjhunwala
 
Counsel for Revisionist :- Gaurav Singh,Sr. Advocate
 
Counsel for Opposite Party :- Nitin Kumar Agrawal
 

 
Hon'ble Vipin Chandra Dixit,J.

Heard Sri Kripa Shankar Singh, learned Senior Advocate assisted by Sri Gaurav Singh, learned counsel for revisionists and Sri Nitin Kumar Agrawal, learned counsel for the plaintiff-respondent and perused the record.

This SCC revision has been filed by the defendants/revisionists against the judgment and order dated 26.7.2022 passed by District Judge, Sonbhadra in SCC Suit No. 02 of 2019(Damodar Kumar Jhunjhunwala vs. Vijay Kanodia and another), by which S.C.C. suit filed by plaintiff/respondent was decreed for ejectment and tenants-revisionists were directed to vacate the premises in question within 60 days.

After arguing the case at some length, learned Senior Advocate appearing on behalf of tenants-revisionists states that some reasonable time may be granted to the revisionists to vacate the premises in question.

Learned counsel appearing for plaintiff-respondent has no objection if some reasonable time is granted to the revisionists to vacate the premises in question.

In view of above, this SCC Revision is disposed of granting one year time from today to the defendants/revisionists to vacate the premises in question. The revisionists are also directed to pay the monthly rent @ Rs.6,250/- in first week of every month for one year.

In case of default, it is open to the plaintiff/respondent to execute the judgment and order dated 26.7.2022 passed by learned Court below.

Order Date :- 30.8.2022

P.P.