S MADESWARI Vs. R M GOPAL

JUDGEMENT

(1.) The tenant is the petitioner who has lost before both the Courts. She suffered an order of eviction on the ground of willful default. Aggrieved against the concurrent findings by the Court below, the present Civil Revision Petition is filed before this Court.

(2.) Though several grounds have been raised in the Civil Revision Petition, when the matter was taken up for hearing on 17.06.2013, the learned counsel appearing for the petitioner submitted that the petitioner is willing to vacate and hand over the premises to the respondent if reasonable time is given to her. The learned counsel appearing for the respondent/landlord did not have any objection to the said proposal. Accordingly the matter is adjourned today for filing an affidavit of undertaking by the petitioner.

(3.) Today the petitioner has filed an affidavit of undertaking, wherein she has stated in Paragraph Nos.2 and 3 as follows: