A NARASIMHA Vs. G C DAYANANDA

JUDGEMENT

(1.) WHEN the matter is taken up for hearing, petitioners, respondent and learned counsel for parties have filed a joint memo reading as hereunder:-

(2.) THE joint memo is accepted. The revision petition is disposed off in terms of the joint memo. If petitioners commit default in depositing arrears of damages of Rs.71,500/- on or before 12.08.2012 or commit default in payment of future damages, the benefit of time granted to them in terms of the joint memo stands revoked. The respondent shall return advance amount of Rs.1,50,000/- at the time of petitioners' vacating the premises.