SATPAL Vs. NARINDER KUMAR AND OTHERS

JUDGEMENT

(1.) Petitioner, who is a tenant, lays challenge to the order of ejectment dated 19.12.2014, passed by Rent Controller-1, Paonta Sahib, District Sirmaur, H.P., in Rent Petition No.2/2 of 2011, titled as Sh. Narender Kumar vs. Sh. Satpal, as affirmed by Appellate Authority-II, Sirmaur District at Nahan, H.P., in Rent Appeal No.01-N/14 of 2015, titled as Shri Satpal vs. Shri Narinder Kumar and others.

(2.) The parties have amicably decided to withdraw all proceedings pending in all Courts qua the tenancy in question and the matters arising therefrom. Such proceedings shall be deemed to have been disposed of. Petitioner undertakes to handover vacant and peaceful possession of the demised premises comprising of a shop admeasuring 13" x 19'6'' square feet, situated at Mauza Devinagar, Tehsil Paonta Sahib, District Sirmaur, H.P., on or before 30th April, 2018.

(3.) In view of the settlement, landlord (respondent herein) waives off all the claims of rent etc. against the petitioner. Undertaking of the petitioner is accepted and taken on record. Also, through counsel, he has been made aware of the consequences of breach of such undertaking.