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Judgment
N. Ananda
When the matter is taken up for hearing, petitioner, respondent and Learned Counsel for parties have filed a memo reading as hereunder:
The petitioner herein hereby agrees to quit, vacate and deliver vacant possession of the schedule property on or before 30.09.2013 to the respondent herein.
The respondent herein agrees to pay damages awarded by the court below without failure on or before 10th of the succeeding month.
The memo is accepted.
In view of memo filed by the parties, the impugned order of eviction is confirmed. The petitioner-tenant shall vacate and handover vacant possession of petition schedule premises to respondent-landlord on or before 30.09.2013 without driving respondent-landlord to execution proceedings. The petitioner-tenant shall regularly pay future damages as determined by the trial court. If petitioner tenant were to commit default in payment of future damages at the rate determined by the trial court, the benefit of time granted in this order shall stands revoked.
The petition is disposed of in terms of joint memo filed by parties.