VATSALAMMA D/O LATE K.V. VENKATACHALLAIAH (WRONGLY DESCRIBED AS D/O LATE VENKATESH MURTHY) Vs. SMT. N. IBRAHIM W/O LATE H. IBRAHIM

JUDGEMENT

(1.) WHEN the matter is taken up for hearing, petitioner -tenant, respondent -landlady and learned counsel for parties have filed a joint memo reading as hereunder: - Joint memo The petitioner and respondent submit as follows: 1. The petitioner agrees to vacate and deliver vacant possession of the suit schedule premises within 2 years and 6 months from today i.e., on or before 15th March 2015 and the respondent agrees to grant time till that date.

(2.) THE petitioner agrees to pay rent of Rs. 15,000/ - every month payable on or before 10th of every month and if the petitioner de -faults in paying rent for two consecutive months, the petitioner will be liable to be evicted forthwith.

(3.) THE petitioner shall not to change the nature of the suit schedule premises.