B SREEKANDAN Vs. K.C. ABDUL SALEEM

JUDGEMENT

(1.) THE revision petitioner filed an affidavit of undertaking to vacate and hand over vacant possession of the tenanted premises on or before 13.3.2013.

(2.) THE learned counsel for the respondent/ landlord submitted that time may be given up to 31.12.2012 and meanwhile the revision petitioner may be directed to pay the rent without fail.