B.K. Ram vs Sri Malavalli Chikkanna Charities

N. Ananda

When the matter is taken up for hearing, petitioner-tenant has filed an affidavit, reading as hereunder:-

I, B.K. Ram, S/o late B.M. Krishasa, aged 46 Years, Shop No. 7, Ground Floor, Sri. Malavalli Chikkanna Charities Building, Subedar Chatram Road, Sheshadripuram, Bangalore - 560 020, do hereby solemnly affirm and state on oath as follows:

I am the petitioner in the above Civil Revision Petition and am fully conversant with the facts of the case. Hence I am swearing this affidavit.

I submit that, I undertake to vacate and handover the vacant possession of the suit schedule property on or before 30.09.2013.

I submit that, I undertake to pay the rent regularly to the respondent till I vacate and handover the vacant possession of the suit schedule property.

Wherefore, the Hon''ble High Court be pleased to dispose of the above Civil Revision Petition, by granting time till 30.09.2013 to vacate and handover the vacant possession of the suit schedule property to the respondent, in the interest of justice and equity.

I, swear in the name of God that this is my name and signature and the contents of this affidavit paras 1 to 3 are true and correct.

Sri. V.N. Madhava Reddy, Learned Counsel for respondent-landlord submits that affidavit may be accepted.

The affidavit is accepted. The impugned order of eviction is confirmed. The petitioner-tenant shall vacate and deliver vacant possession of suit schedule property to respondent-landlord on or before 30.09.2013. The petitioner-tenant shall pay the rent regularly. If petitioner-tenant commits default in payment of rent, the benefit of time granted in terms of this order stands revoked. The petitioner-tenant shall not create third party interest or induct third party into suit schedule property. The petitioner-tenant shall not drive respondent-landlord to execution proceedings. The revision petition is disposed off accordingly.