B.K. RAM S/O KRISHNASA Vs. SRI MALAVALLI CHIKKANNA CHARITIES SUBEDAR CHATRAM ROAD SHESHADRIPURAM, BANGALORE - 20 REP. BY ITS PRESIDENT AND MANAGING TRUSTEE SRI. T.B. JAYACHANDRA S/O K. BORAIAH

JUDGEMENT

(1.) WHEN the matter is taken up for hearing, petitioner -tenant has filed an affidavit, reading as hereunder: -

(2.) THE affidavit is accepted. The impugned order of eviction is confirmed. The petitioner -tenant shall vacate and deliver vacant possession of suit schedule property to respondent -landlord on or before 30.09.2013. The petitioner -tenant shall pay the rent regularly. If petitioner -tenant commits default in payment of rent, the benefit of time granted in terms of this order stands revoked. The petitioner -tenant shall not create third party interest or induct third party into suit schedule property. The petitioner -tenant shall not drive respondent -landlord to execution proceedings. The revision petition is disposed off accordingly.