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Judgment
Heard Sri.Rajashekar S., learned counsel for the appellant and Sri.Visweswaraiah S., learned counsel for respondent Nos.1 to 4.
Defendant’s second appeal opposing the decree of ejectment passed in O.S.No.731/2017 dated 09.07.2025 on the file of II Additional Civil Judge and JMFC, Kolar confirmed by the First Appellate Court in RA No.124/2025 dated 10.04.2026 on the file of III Additional Senior Civil Judge and JMFC, Kolar.
Having heard the arguments of both the parties, this Court does not find any merit in any one of the contentions urged on behalf of the appellant as there was due termination of tenancy and there is no dispute about the ownership of the respondents.
Accordingly, following:
ORDER
Appeal is dismissed.
However, time is extended to vacate and handover the suit property by the appellant till end of April, 2027 on following conditions:
a. Damages of Rs.2,000/- per month as ordered, shall be paid by the appellant regularly to the respondents on fifth of each succeeding month.
b. Arrears of the damages if any, shall be paid on or before 21.09.2026.
c. Appellant shall not drive the respondents to execution proceedings and voluntarily vacate the suit property on or before 30.04.2027.
d. An affidavit of undertaking in this regard shall be filed in the registry within a period of ten days from date of this order.