SREENIVAS ALIAS SEENAPPA Vs. D SHANKARLAL JAIN

JUDGEMENT

(1.) THIS revision petition by the tenants is directed against the judgment dated 19.07.2010 passed by the trial court allowing the eviction petition filed by the respondents under Section 27(2)(a), (o) & (r) of the Karnataka Rent Act, 1999.

(2.) LEARNED counsel appearing for the petitioners submits that the revision petition may be disposed of by granting time till 31st May 2013 to the petitioners to voluntarily vacate and to deliver vacant possession of the petition premises to the respondents/landlords and that the petitioners will pay damages @ Rs.1,000/- per month for the period commencing from 01.06.2012 to 31.05.2013.

(3.) IN view of the above, I make the following order: