Karnataka High Court
Sri Syed Rizwan vs Smt Nusrath Sultana on 3 March, 2009
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 03120 DAY op' MARCH 2o99%% :j%Lk
BEFORE
THE I-I()N'BLE MR.JUSTIQE>'H.BILLA:PR{("::: %
BETWEEN:
Sri.Syed Rizwan,
S/o.Sycd Hashim,
Aged about 33 years,'=--_ _ ;g 1
R/a.No.9, Stephens Road,
FrazerTow:t:1, " ; AV
Bangalore-5604305.
(By Sri.§{iSri;i:i1:asa, "
AND
Smt.Nusra1:h ~ « . «'
W/o.Ka1c¢m1JHa_Sha£i¢'i,
Aged..,abo11i 28
R114}. No; 2 1/ 1,"
A;?raz6ii"T0§v.xn,
' G05. .. RESPONDENT
% & Kumar by Sri C.S.Prasanna Kumar, A<1vs.)__ ' * _ V This RFA is filed 1.1/$.96 of CPC, wamst the _" " j1Ii;€:'.~g In€flt and decree. c1t:.27-8-2008, passed in ' §£)S.No.3238/2005 on the file of the X11 Addl. City Civii 1// RFA.No.11[2Q0£§u A.fiv % é T 7 Judge 8; Sessions Judge, Bangalore V. decreeing the suit for possession and dam_ages['m[e--s%rx'e_._T profits and the appellant herein prays to__set_as'_1de the. K ' above judgment and decree far as "
order only.
This RFA coming for' admission v'<'i£'1yv,'j Court delivered the
4.UwD Cam Afta' counsel for the 'reasonable time of will vacate the premises.
2. = counsel for the respondent " V. one 'year time may be gamed and the be directed to pay the arrears. However, havmg' regard to the " eizteusmstances of the case, I consider it pzmper to gfant time till 31-12-2010 to vacate the premises. 6/
4. Accordingly, the appeal is {:>i',u granting time till 31.12.2010, to vacate The appellant shall vacate" «_ V' possession of the premiscs to :t;'1é'*.1_;esp<§ii_{i¢nt«. ~_ before 31-12-2010. ythe A V arrears, within six of the order passed shall pay the onwards till he rate of Rs.12,000/-
per file an amdavit, witlfil' undertakmg' to vacate or béfc.)re 3 1» 12-20 10.
Sd/-
Iudqe . 'BS3.