RAJINDER SINGH Vs. SATNAM KAUR

JUDGEMENT

(1.) Learned counsel for the appellant after arguing for some time contends that the present appeal be dismissed as not pressed and that the appellant, who is present in Court, is willing to furnish an undertaking to hand over the vacant physical possession of the suit property to respondent Satnam Kaur wife of Rameshwar Dass if six months time is granted to him. He has also agreed that he shall pay the rent @ Rs.500/- per month, as claimed by respondent No.1, for the period he enjoys the property.

(2.) After hearing the learned counsel for the appellant, I am inclined to accept the prayer which has been made before this Court. Accordingly, the appeal is dismissed as not pressed. The appellant is granted six months time beginning from 1.3.2010 till 31.8.2010 to hand over the vacant physical possession of the suit property. The physical vacant peaceful possession shall be handed over to respondent Satnam Kaur on or before 1.9.2010. The appellant shall pay @ Rs.500/- per month for use and occupation of the premises which amount shall be paid to respondent Satnam Kaur by the 7th of each month. To avoid any ambiguity the amount shall be paid to the said respondent by way of money orders which shall be despatched well in advance so as to reach the respondent Satnam Kaur by 7th of each month.

(3.) Any violation of the terms of this undertaking shall result in automatic vacation of the protection granted to the appellant by virtue of this order.