Javerchand vs Basant Kumar

B.R. Arora, J.—Heard learned counsel for the appellant and the learned counsel for the respondent and perused the judgment and record of the case. After going through the judgment and record of the case, I am of the opinion, that the appeal does not involve any substantial question of law and the finding arrived at by both the Courts below are purely findings of facts and does not require any interference u/s 100 C.P.C.

The appeal filed by the appellant does not involve any substantial question of law and has got no merit and the same is hereby dismissed. However, the appellant is granted six months time from today to hand over the vacant possession of the shop in question provided he files a written under-taking in the trial Court that he will handover the vacant possession of the shop in question on or before 5th Sept.1991. The appellant is allowed one months time to submit the under-taking in the trial Court. If the under-taking is not submitted by the appellant before the trial Court within one month from today then the respondent will be at liberty to get the decree executed.