DIBYENDU MANDAL Vs. CHAMPA KUMAR

JUDGEMENT

(1.) Mr. Sinha, appearing for the appellant and Mr. Mukherjee, appearing for the respondent, on instruction from their clients, said to be present in Court, submitted that the parties have agreed that the appellant will continue to occupy the premises in question up to 31.10.2011 and from 1.5.2010, for the first 12 months, rent will be paid by him @ Rs. 8,000/- per month and for the rest six months rent will be paid @ Rs. 10,000/- per month. However, if the suit premises is vacated earlier, the rent up to the date of vacation will be paid in the aforesaid manner.

(2.) In the circumstances, the appellant will pay rent @ of Rs. 8,000/- per month on and from 1st May, 2010 by 10th day of every succeeding month, and @ Rs. 10,000/- per month from 1.5.2011 till 31.10.2011. However, if the premises is vacated earlier, the appellant will pay the rent in the aforesaid manner till the date of vacation.

(3.) The Execution Case No. 4 of 2006 pending in the Court of Sub Judge-VI, Ranchi shall remain stayed till the appellant continues to comply with this order, failing which the respondents will be entitled to recover possession of the suit premises, forthwith. With these observations and directions, this second appeal stands disposed of.