M.G. MANJULA Vs. B. VEERENDRAKUMAR

JUDGEMENT

(1.) The revision petition by the tenant is directed against the order dated 22nd February, 2012 passed by the Court of the District Judge, Chamarajanagar, in R.R. No. 2/2011. By the impugned order, the learned District Judge has dismissed the revision petition filed by the petitioner against the order of eviction dated 21st April, 2011 passed by the Trial Court, namely, the Court of the Additional Civil Judge and JMFC, Chamarajanagar in HRC No. 1 of 2009. Learned Counsel appearing for the petitioner/tenant, after arguing the matter for some time, prays that the revision petition may be disposed of by granting time to the petitioner till 31st March, 2013 to voluntarily vacate and to deliver vacant possession of the petition premises to the respondent/landlord. He further submits that the petitioner/tenant will pay Rs. 1,000/- (Rupees One Thousand only) per month as damages to the respondent for the use and occupation of the petition premises for the period commencing from 1st April, 2012 till the end of 31st March, 2013 and the payment will be made before 10th of every succeeding month.

(2.) Learned Counsel appearing for the respondent/landlord fairly submits that the respondent has no objection for disposal of the revision petition in terms suggested by the Learned Counsel for the petitioner.