PUTTANARASAIAH Vs. RAJAMMA NANJUNDA CHETTY

JUDGEMENT

(1.) These matters are listed for admission. I have heard learned counsel for the revision petitioners and learned counsel for the respondent.

(2.) Learned counsel for the revision petitioners would submit without touching upon the merits of the matters that his clients are ready to vacate the premises if one year time is granted and learned counsel for the respondent submits that the respondent is willing to give only three months' time and not more than that in view of the conduct of the revision petitioners regarding non payment of rent even in terms of compromise and only after directions by this Court to pay entire arrears of rent, an amount of Rs.17,50,000.00 was paid when this Court vacated the interim order and hence not willing to provide any more time. However, considering the material on record, this Court also suggested that rent was fixed in the year 2010 and in terms of compromise, time was given upto 2018 with payment of rent at the rate of Rs.35,000.00 and hence, learned counsel for the revision petitioners would submit that his clients are ready to pay rent of Rs.40,000.00 per month and again it was agreed that the revision petitioners would pay rent of Rs.50,000.00 and seeks nine months' time to vacate the premises.

(3.) Learned counsel for the respondent agrees for Rs.50,000.00 rent with time of six months to vacate the premises by the revision petitioners. Hence, this Court suggested for Rs.55,000.00 rent and for giving nine months' time to vacate the premises. Learned counsel on both sides agreed to such suggestion and the revision petitioners undertake to file an affidavit before this Court that they would not seek for any further extension of time and they would also file an undertaking to the effect that they would vacate the premises and also even agreed to pay six months' rent in advance and in view of the said submission of learned counsel for the revision petitioners, learned counsel for the respondent also agreed for the same.