RADHA DEVI Vs. HARI CHAND

JUDGEMENT

(1.) Learned Counsel for the parties are agreed that arrears of rent are payable w.e.f. 1.1.1983. It is pointed out that the parties have agreed to pay all arrears of rent upto 31.12.2002 @ Rs. 20/- per month and that parties have mutually agreed that the rent payable w.e.f. 1.1.2003 would be @ Rs. 200/- per month.

(2.) In view of the compromise effected between the parties, arrears of rent be paid @ Rs. 20/- per month upto 31.12.2002, on or before 28.2.2003. Future rent be paid @ Rs. 200/- per month as per compromise.

(3.) Counsel for the petitioners states that the petitioners have agreed that the arrears of rent as well as future rent be paid by the respondent to Triputa Kumari Narula wife of Shri Gulshan Kumar Narula, EM-75, Rasta Mohalla, Jalandhar.