Ashok Kumar S/O Motilal vs Rajesh Kumar Adopted Son Draupadi ...
2022 Latest Caselaw 2310 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                    S.B. Civil Second Appeal No. 223/2021

                                    Ashok Kumar S/o Motilal
                                                                                                       ----Appellant
                                                                        Versus
                                    Rajesh Kumar Adopted Son Draupadi Devi
                                                                                                     ----Respondent

For Appellant(s) : Mr. Sunil Kumar Jain For Respondent(s) : Mr. Manish K. Saini for Dr. Mahesh Sharma

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

14/03/2022

This Second Appeal has been filed by the appellant-

defendant assailing the judgment and decree for eviction passed

under the provisions for Section 106 of the Transfer of Property

Act. The decree of eviction passed by the trial court dated

16.02.2019 has been affirmed by the First Appellant Court on

24.09.2021.

The respondent has appeared as caveator.

The appellant is directed to supply copy of memo of appeal

to the respondent.

Learned counsel for both the parties may seek instructions

from their clients that how much time may be granted to the

appellant to vacate and hand over the possession of rented shop.

List on 29.03.2022. If both the parties would not agree, the

matter can be argued on merits.

(SUDESH BANSAL),J

Sunita/13

Powered by TCPDF (www.tcpdf.org)