Rajasthan High Court - Jodhpur
Banarsi Das & Anr vs Om Prakash & Ors on 2 May, 2011
Author: Vineet Kothari
Bench: Vineet Kothari
S.B. CIVIL SECOND APPEAL NO.77/2011
Banarsi Das & Anr. vs. Om Prakash & Ors.
Order dt: 2/5/2011
1/2
S.B. CIVIL SECOND APPEAL NO.77/2011
Banarsi Das & Anr. vs. Om Prakash & Ors.
Date of order : 2nd May, 2011
PRESENT
HON'BLE DR. JUSTICE VINEET KOTHARI
Mr. R.D.S.S.Kharlia, for the appellants
Mr. J.K.Bhaiya, for the respondents.
---------
1. This 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 31/12/2012 with conditions given below.
2. Both the parties agree to dispose of this second appeal on the following terms and conditions:-
(i) The appellant undertakes to hand-over the vacant and peaceful possession of the suit premises, in dispute to the respondent on or before 31.12.2012.
The respondent shall not execute the impugned decree till 31.12.2012.
(ii) The appellant undertakes to pay or deposit the mesne profit at the rate of Rs.2000/- per month w.e.f. May, 2011 and will further continue to pay the mesne profit each month by 15th day of the next succeeding month or in advance to the respondents.
(iii) The appellant further undertakes that he shall not sub-let, assign or part with the possession of the S.B. CIVIL SECOND APPEAL NO.77/2011 Banarsi Das & Anr. vs. Om Prakash & Ors.
Order dt: 2/5/2011 2/2 suit premises or any part thereof in favour of any one else and would not create any third party interest in the same during the aforesaid period.
(iv) The appellant shall furnish a written undertaking incorporating the aforesaid conditions in the Lower Court by 31st May, 2011 and one copy thereof along with affidavit in this Court.
(v) Learned counsel for respondent-landlord will give the details of his bank account number in which the arrears of rent or mesne profit, if any, will be deposited, within the period of four weeks from today.
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 respondents landlord to get decree passed in their favour executed even before the aforesaid date and to initiate contempt proceedings in this Court.
4. With the aforesaid terms, conditions and directions, the appeal is accordingly dismissed as not pressed.
[ DR. VINEET KOTHARI ], J.
item No.43 baweja/-