KHUSHI RAM Vs. KRISHAN LAL

JUDGEMENT

(1.) THE inter se relationship between the parties is that of tenant and landlord. Whereas, the Appellant is tenant, the Respondent is the landlord. The demised premises consist of a shop situate in Karsog bazaar, District Mandi. The Appellant -tenant has suffered a decree of ejectment from the suit premises which has been affirmed by the learned first Appellant court. Thus, in essence the present appeal arises out of concurrent findings of fact returned by both the learned courts below.

(2.) THE appeal is at the stage of admission. However, in view of agreement between the parties it is disposed of at this very stage. The Appellant -tenant has agreed to vacate the suit premises and handover its vacant possession in all respects to the Respondent -landlord within a period of one and half years, w.e.f. 01.11.2010, i.e., on or before April, 2012. He has further agreed to pay outstanding arrears of rent, if any, up to 31.10.2010 within a period of three months from today, i.e., up to 31st January, 2011. Thereafter, a sum of Rs. 1800/ - per month, which is equal to the monthly rent which was prevailing earlier shall also be payable by the Appellant -tenant to the Respondent -landlord regularly, latest by 15th of every month.

(3.) IN view of disposal of the main appeal, pending CMP(s), if any, shall also stand disposed of, as infructuous.