N PADMAVATHI Vs. G NAGENDRA

JUDGEMENT

(1.) SRI R.B.Sadashivappa, learned Counsel appearing for the petitioner/tenant, on instructions from the petitioner who is present in Court, submits that the revision petition may be disposed of by granting time till 31st December 2013 to the petitioner/tenant to voluntarily vacate and to deliver vacant possession of the petition premises to the respondent/landlord.

(2.) SRI C.S.Prasanna Kumar, learned counsel appearing for the respondent/landlord, on instructions from the respondent who is present in Court, submits that the respondent has no objection for disposal of the revision petition in terms suggested by the learned counsel for the petitioner. He submits that the respondent will also not claim any arrears of rent/damages for the period ending December 2013. His submission is placed on record.