DEEPAK M SHAH Vs. D J VENKATESH MURTHY

JUDGEMENT

(1.) AT the request of both the counsel, the matter is taken up for final disposal.

(2.) THE respondents petition under Section 27(m)(r) of the Karnataka Rent Act, 1999 seeking eviction of the petitioner was allowed by the Court below granting a period of three months to vacate. Aggrieved by the same, the petitioner/tenant has filed this petition.

(3.) I have heard both the counsel. Both the counsel on completion of the arguments sub- mit that if appropriate time is granted, they are willing to settle the matter. Accordingly, both the counsel submit that a sum of Rs.35,000/- being paid by the petitioner to the respondent, they would not press the petition. The terms having been accepted, the petitioner has tendered a cheque for a sum of Rs.35,000/- towards the forthcoming rents due to the counsel appearing for the respondent.