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Judgment
11 paragraphs · 325 wordsN. Ananda
When the matter is taken up for hearing, petitioner-tenant, respondent-landlady and learned counsel for parties have filed a joint memo reading as hereunder:-
JOINT MEMO
The petitioner and respondent submit as follows:
The petitioner agrees to vacate and deliver vacant possession of the suit schedule premises within 2 years and 6 months from today i.e., on or before 15th March 2015 and the respondent agrees to grant time till that date.
The petitioner agrees to pay rent of Rs. 15,000/- every month payable on or before 10th of every month and if the petitioner de-faults in paying rent for two consecutive months, the petitioner will be liable to be evicted forthwith.
The petitioner shall not sub-let or part with possession of the schedule premises and shall not induct anybody as tenant.
The petitioner shall not to change the nature of the suit schedule premises.
The petitioner shall file an affidavit giving a undertaking to voluntarily vacate and deliver vacant possession of the schedule property to the petitioner on the expiry of the time granted and not to seek any extension of time.
Both the parties agree to bear their own cost.
The joint memo is accepted. In view of the joint memo filed by parties., the impugned judgment of eviction is confirmed. The petitioner-tenant shall vacate and deliver vacant possession of suit schedule premises to respondent-landlady on or before 15.03.2015. Henceforth, petitioner-tenant shall pay rent at the rate of Rs. 15,000/- 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-landlady to execution proceedings. The arrears of rent deposited by petitioner-tenant shall be paid to respondent-landlady. The revision petition is disposed off in terms of the joint memo filed by parties.