M/S.DEVINDER HOSIERY Vs. SURENDER KUMAR JAIN

JUDGEMENT

(1.) THE appeal in which this application has been filed was preferred against a judgment and decree for ejectment of the appellants from the premises earlier in the tenancy of the appellants (and after the determination of the said tenancy) and for mesne profits.

(2.) DURING the pendency of the appeal before this Court, the respondent/plaintiff/landlord died and his legal heirs were substituted as respondents No.1(a) to 1(g). Arguments in the appeal were heard on 11th April, 2012, when

(3.) HOWEVER , after arguments were addressed, the matter was compromised whereby it was agreed that the appellants will not press the appeal and agreed to vacate the premises comprising 350 sq. feet on the ground floor of premises bearing No.A-66, Group Industrial Area, Wazirpur, Delhi within a period of three months from that date. It was further agreed that on the appellants so vacating the premises on or before three months, they will be exempted from paying any arrears towards occupation of the premises except the charges towards electricity and water dues. The appeal was disposed of in terms of the said compromise.