NARINDER NATH MALHOTRA Vs. SIRI RAM VERMA

JUDGEMENT

(1.) The landlord-petitioner sought the ejectment of his tenant-respondent from the premises, in dispute, inter alia on the ground that he bonafide required the premises for his own use and occupation. This plea was controverted on behalf of the tenant. Both the authorities below dismissed the eviction application. Dissatisfied with the same, the landlord has filed this revision petition in this Court.

(2.) The tenant-respondent is present in Court along with his counsel. He admitted that the landlord bonafide requires the premises for his own use and occupation. However, he wanted two years time to vacate the premises and also undertook that after the expiry of the said period of two years, he will hand over the vacant possession of the premises to the landlord.

(3.) In view of this statement of the tenant-respondent, the revision petition is allowed and the orders of the authorities below are set aside. The eviction order is passed against the tenant. However, he is allowed two years period to vacate the premises on the undertaking that he will hand over the vacant possession of the premises to the landlord on or before May 31, 1986. It has been further agreed, and is directed that during this period, the tenant will pay the rent by the 10th of every month by money order. In case he fails to pay the rent as stipulated, for two months consecutively, the landlord will be entitled to seek his ejectment immediately from the premises before the expiry of the said period of two years. There will be no order as to costs.