SRI K. NAGABHUSHAN Vs. SRI K. NANDAKUMAR

JUDGEMENT

(1.) The petitioner, who is judgment debtor in a decree for ejectment and for recovery of rent/mesne profits, as passed in O.S.No.2696/2014, has questioned by way of these writ petitions the order dated 06.02.2018, as passed by the Court of XXV Additional City Civil Judge, Bengaluru in Execution Case No.745/2017 relating to the said decree, whereby, the Executing Court has accepted the decree holder's prayer for issuance of delivery warrant in respect of the petition schedule premises as also for attachment warrant of movables and immovables belonging to the judgment debtor.

(2.) During the course of submissions in these petitions, it is submitted that the parties have arrived at an understanding that the petitioner/judgment debtor shall vacate the schedule premises and shall deliver vacant possession thereof on or before 31.12.2018; and shall also make payment of the dues and future mesne profits in terms of the decree in question by way of installments, as agreed to.

(3.) It is submitted that after filing these petitions, in order to show his bona fides, the petitioner/judgment debtor has deposited a sum of Rs. 7,00,000/- (Rupees seven lakhs) in the savings bank account of the respondent on 21.08.2018 against the amount payable by him. A memo to that effect has also been placed on record.