P.R.SENTHIL KUMAR Vs. RAMA VASUDEVAN

JUDGEMENT

(1.) The petitioner/tenant filed the present Civil Revision Petition against the concurrent findings of the Courts below.

(2.) When the matter came up for admission, the petitioner / tenant has offered to vacate and hand over vacant possession to the respondent/landlady on or before 30.09.2019 and the same was accepted by the respondent/landlady. He has also filed an affidavit of undertaking dated 21.06.2019 to that effect, which reads as under:

(3.) The respondent/landlady has objections with regard to quantum of rental arrears and the claim made by the petitioner / tenant with regard to excess amount paid towards rentals.