BALAN NAMBIYAR Vs. D SRINIVASAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the petitioner/tenant challenging the order of eviction dated 18.8.2009 passed by the first Appellate Court viz., VIII Judge, Court of Small Causes, Chennai in R.C.A.No.98/2001.

(2.) When this matter was taken up for hearing on 12.06.2013, the learned counsel appearing on either side submitted that a settlement has been arrived at between the parties and thereby permitting the petitioner to vacate and hand over vacant possession of the petition mentioned premises on or before 30.09.2014. Accordingly, for the purpose of filing an affidavit to that effect, the matter is listed today.

(3.) Today, the petitioner has filed an affidavit of undertaking indicating that an amicable settlement has been arrived at between the petitioner and the respondent and consequent upon such settlement, the petitioner shall vacate and hand over vacant possession of the petition mentioned property on or before 30.09.2014. He has specifically stated at para 4 of the affidavit that he agreed to vacate and hand over vacant possession of the shop in premises No.50, Car Street, Triplicane, Chennai-5, by 30.09.2014.