Rajasthan High Court - Jodhpur
Lrs Of Mst. Jannat vs Sridhar & Ors on 7 May, 2018
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
..
S.B. CIVIL SECOND APPEAL NO. 4 / 2017.
Legal Representatives of Mst. Jannat W/o Shri Abdul Rehman Chhipa, R/o Chhoti Chetaniyon Ki Gali, Jodhpur., Since deceased through legal representatives-
1. Fazloo S/o Shri Abdul Rehman., R/o Chhoti Chetaniyon Ki Gali, Jodhpur.
2. Khaliloor Rehman S/o Shri Abdul Rehman., R/o Chhoti Chetaniyon Ki Gali, Jodhpur.
3. Rafiquoor Rehman S/o Shri Abdul Rehman., R/o Chhoti Chetaniyon Ki Gali, Jodhpur.
4. Ajijur Rehman S/o Shri Abdul Rehman., R/o Chhoti Chetaniyon Ki Gali, Jodhpur.
5. Jenu D/o Shri Abdul Rehman., R/o Chhoti Chetaniyon Ki Gali, Jodhpur.
6. Busra D/o Shri Abdul Rehman., R/o Chhoti Chetaniyon Ki Gali, Jodhpur.
7. Maba D/o Shri Abdul Rehman., R/o Chhoti Chetaniyon Ki Gali, Jodhpur.
----Appellant Versus
1. Sridhar S/o Shri Ganesh Chand Purohit, R/o Chhoti Chetaniyon Ki Gali, Jodhpur.
2. Shri Banshidhar Purohit S/o Shri Ganesh Chand Purohit, R/o Inside Siwanchi Gate, Ramgiri Ji Ki Gadhi, Jodhpur.
3. Smt. Kiran Devi Wd./o Shri Askaran Purohit, R/o Sector 14, Chopasni Housing Board, Jodhpur.
----Respondents (2 of 2) [CSA-4/2017] _____________________________________________________ For Appellant(s) : Mr. V.D. Gaur. For Respondent(s) : Mr. P.M. Vyas.
Mr. S.K. Kalla.
_____________________________________________________ JUSTICE DINESH MEHTA Order 07/05/2018 On 02.04.2018, this Court had issued notices of the present appeal to the respondents for the limited purpose of granting time to vacate the suit premises.
Mr. P.M. Vyas and Mr.S.K. Kalla, learned counsel for the respondents, on instructions, submit that they have no objection, if the appellants are provided a period upto 30th June, 2019 to vacate the suit premises.
In view of the above, without any adjudication on merit, the present second appeal is disposed of with a direction that the appellants shall be entitled to retain the possession of the dispute 'bara' upto 30th June, 2019. Appellants shall however pay 'mesne profits' @ Rs. 500/- per month for use and occupation of the disputed premises, on or before 15th day of each month. The first such payment shall be made on 15th June, 2018.
The appeal stands dismissed as withdrawn with the indulgence aforesaid.
(DINESH MEHTA), J.
/Mohan/88