MAHAVEER PRASAD Vs. SARASWATI DEVI

JUDGEMENT

(1.) This second appeal is disposed of as not pressed in view of undertaking of defendant-tenant to hand over the peaceful & vacant possession of the suit premises to the plaintiff on or before 31.12.2010 with conditions given below.

(2.) Learned counsel for the appellant agrees to dispose of this second appeal on the following terms and conditions:-

(3.) It is made clear that in case, the appellant-tenant does not comply with any of the aforesaid conditions, then it will be open for the respondent landlord to get decree passed in his favour executed even before the aforesaid date and to initiate contempt proceedings in this Court.