H N NARENDRA GIRIYA Vs. SHIVAKUMARI

JUDGEMENT

(1.) LEARNED counsel appearing for the respondent/landlord acknowledges receipt of Rs.14,250/- paid by cash by the petitioner's counsel towards rental arrears for the period ending 31.5.2012.

(2.) SRI M.S.Rajendra Prasad, learned Senior Counsel appearing for the petitioner/tenant submits that the revision petition may be disposed of by granting time till the end of December 2012 to the petitioner/tenant to voluntarily vacate and to deliver vacant possession of the suit premises to the respondent/landlord. He further submits that the petitioner/tenant is willing to pay Rs.2,750/- (Rupees Two Thousand Seven Hundred Fifty only) per month as damages to the respondent/landlord for the use and occupation of the suit premises for the period from 1.6.2012 to 31.12.2012. Sri M.R.Rajagopal, learned Counsel appearing for the respondent/landlord fairly submits that the revision petition may be disposed of in terms suggested by the learned Senior Counsel for the petitioner.

(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 and it stands disposed of accordingly. Petition disposed of.