M. SWAMINATHAN Vs. UMASANKAR PERUMALSAMY

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the order dtd. 23/12/2022 passed in E.P.No.118 of 2019 in R.C.O.P.No.48 of 2018.

(2.) When the civil revision petition was taken up for admission, the learned counsel for the petitioner made a submission that the petitioner is willing to vacate the subject premises and hand over the vacant possession to the respondent / landlord. Accordingly, the petitioner was permitted to file an affidavit.

(3.) When the matter is taken up for hearing today i.e. on 5/1/2023, the revision petitioner filed an affidavit of undertaking in USR.No.759 dtd. 4/1/2023, stating that he will vacate the rental premises within a period of two (2) months from today i.e. on 4/1/2023.