Smt. Shylaja vs Sri R. Murali Krishna Reddy

N. Ananda

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

AFFIDAVIT

I, Smt. Shylaja, W/o B. Ravishankar, aged about 39 years, R/at New No. 72, Old No. 1272, 6th Main, ''A'' Block, 2nd Stage, Rajajinagar, Bangalore-95, do hereby solemnly affirm and state on oath as under:

I submit that I am the petitioner in the above case and I am fully acquainted with the facts of the case. Hence I am swearing to this affidavit.

I submit that I hereby undertake to vacate and hand over the vacant possession of suit schedule property on 16.10.2013 to the respondent.

I submit that I way paying Rs. 1,000/- as rents I undertake to pay Rs. 1,500/- as rents from this month onwards to the respondent.

I submit that I undertake to not to sub-let or induct any body to the suit schedule property.

I the deponent do hereby declare that this is my name and signature and today I have sworn to this affidavit and the contents of this affidavit are true and correct to the best of my knowledge and belief.

The learned counsel for respondent-landlord submits that affidavit may be accepted''.

In view of the affidavit undertaking filed by petitioner-tenant, the impugned order of eviction is confirmed. The petitioner-tenant shall vacate and deliver vacant possession of suit schedule premises to respondent-landlord on or before 16.10.2013. Henceforth, petitioner-tenant shall pay rent at the rate of Rs. 1,500/- per month 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 premises. The petitioner-tenant shall not drive respondent-landlord to execution proceedings. The revision petition is disposed off in terms of the affidavit undertaking filed by petitioner-tenant.