SURENDRA Vs. PREMABAYEE

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioner submits that the revision petition may be disposed of by granting some reasonable time to the petitioner to voluntarily vacate and to deliver vacant possession of the petition premises to the respondents/landlords.

(2.) I have perused the judgments of the two courts below. The eviction proceeding is of the year 2008. However, in the interest of justice, I grant time till the end of September, 2012 to the petitioner to voluntarily vacate and to deliver vacant possession of the petition premises to the respondents/landlords, subject to condition that the petitioner files an undertaking by way of an affidavit before the trial Court at Sagar, within four weeks from today, to the effect that he will voluntarily vacate and deliver vacant possession of the petition premises on or before 30.9.2012, that he will regularly pay damages at the rate of Rs.3,000/- per month for the use and occupation of the petition premises for the period commencing from 1.6.2012 to 30.9.2012 and that he will not induct any third parties into the petition premises.

(3.) SUBJECT to the above, the impugned order stands affirmed.