G.S. GANGAMMA W/O LATE SRI E. CHADRASHEKAR Vs. SRI T.P. SRINIVASA MURTHY S/O SRI T.P. GOPALAKRISHNA SETTY

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree, dated 30.6.2010 passed by the Court of XXII Addl. City Civil Judge (CCH -27), Bangalore in O.S. No. 8374/2007.

(2.) THE parties have reported the settlement. In this regard, a joint memo duly signed by both the parties and their respective learned advocates is filed. The same is taken on record. It reads as follows: 1. The parties to the above appeal submit that the matter in dispute in the above appeal is amicably settled between the parties at the intervention of the Court and the well -wishers of both the parties in the following manner. 2. The Appellant/tenant has agreed to vacate and deliver vacant possession of the suit schedule property to the Respondent/landlord on or before 31.8.2013 and has also agreed to pay the enhanced rent/damages @ Rs. 1,600/ - (Rupees One Thousand Six Hundred only) per month with effect from 1.3.2011, payable on or before 10th of the succeeding month.

(3.) THE Appellant shall not sublet or induct any third party.