SATYANARAYANA Vs. VEERASHAIVA VIDYA VARDHAK SANGHA

JUDGEMENT

(1.) After arguing matter for sometime, learned counsel for appellants submits that appellants are agreeable to vacate suit premises if they are granted time to vacate till 31/3/2023.

(2.) Learned counsel for respondent submits that appellants are in arrears and present rental value of premises is in excess of Rs.5,000.00 and submits that if appellants filed affidavit undertaking agreeing to pay arrears and also enhanced amount towards damages for period henceforth till 31/3/2023, appropriate orders may be passed.

(3.) Thereafter, appellants have filed separate affidavits undertaking as follows :