JAYALAKSHMI Vs. GOVINDAMMA

JUDGEMENT

(1.) THE parties in the above case submit as follows:- 1. Petitioners pray that they may be granted one year time for vacating and handing over Simpo PDF Password Remover Unregistered Version - http://www.simpopdf.com 3 vacant possession of the petition schedule 1st 1st premises to the respondent. The respondent has no objection for this Hon'ble court granting one year time to the petitioner to quit and deliver vacant possession of the petition schedule premises. Parties pray that the above petition may be disposed off granting one year time to the petitioners to quit and deliver the vacant possession of the petition schedule premises to the 1st respondent."

(2.) THE joint memo is accepted. In view of the joint memo filed by parties, the impugned order of eviction is confirmed, however, time granted by the trial court is extended. The petitioners-tenants shall vacate and deliver vacant possession of suit schedule premises to I respondent- landlord on or before 12.09.2013 and they shall continue to pay the rent regularly. The petitioners-tenants shall not create third party interest on suit schedule premises and they shall not drive I respondent-landlord to execution proceedings. Simpo PDF Password Remover Unregistered Version - http://www.simpopdf.com 4