JANAB HANEEFA Vs. KACHIMEMAN NURANI MOSQUE

JUDGEMENT

(1.) The dispute in this Criminal Revision Petition has been settled between the parties on the following terms: 1. The petitioner/tenant will surrender the vacant possession of the building and the appurtenant land to the respondent within three months from today.

(2.) Towards the arrears of land, petitioner/tenant agrees to pay Rs.10,000/- (Rs. Ten thousand only) to the respondent/landlord in full and final settlement of his claim for arrears of rent. Out of Rs. 10,000/-, the petitioner/tenant need pay only Rs.5,000/- (Rs. Five thousand) within one month from today. The deposit admittedly made by the tenant at the time of taking the building on rent will be adjusted towards the balance amount of Rs.5,000/-.

(3.) The tenant undertakes not to cause any damage to the building or the land and will surrender the building and land in the condition in which it is at present standing. C.R.P.No.23/2006 2