VASANTHI G SHETTY Vs. SUMEDA

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioners/tenants submits that the revision petition may be disposed of by granting time till the end of 31.5.2013 to the petitioners/tenants to voluntarily vacate and to deliver vacant possession of the suit premises to the respondents/landlords. He further submits that the petitioners/tenants are willing to pay damages at the rate of Rs.3,000/- (Rupees Three Thousand only) per month from 1.6.2012 to 31.5.2013.

(2.) LEARNED Counsel appearing for the respondents/landlords fairly submit that the respondents/landlords have no objection for disposal of the revision petition in terms suggested by the learned Counsel for the petitioners.

(3.) THE revision petition stands disposed of in the above terms. In view of disposal of the petition, I.A.No.1/2012 filed for interim stay does not survive for consideration, it stands disposed of accordingly. Petition disposed of.