V.D.Tulzapurkar, J. - (1.) After hearing counsel on both sides we are clearly of the view that this litigation could have been put to an end to much earlier on reasonable terms to the satisfaction of both the parties. We are happy to note that the parties are in a mood to settle the dispute on reasonable terms.
(2.) We, therefore, direct that there will be a decree of eviction in favour of the Appellant under section 14 (1) (b) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 on the following terms: 1. The Respondents will hand over vacant possession of the premises in their respective occupation to the Appellant within three months from the date of the intimation of the re-valudation of the sanctioned plan in connection with the proposed reconstruction. 2. The Appellant undertakes to complete the work of demolition of the existing structures and re-construction of new building within two years from the date of handing over possession by the Respondents to the Appellants. 3. The Appellant is directed to offer in writing more or less equivalent area to the Respondents on the same floor as is in their occupation at present in the new construction on the same terms and conditions in all other respects as are contained in each ones existing rent-note subject to payment of the current market rent that will be fixed by the Rent Controller in respect of the new premises offered. 4. If the offer made by the Appellant in writing in regard to the accommodation in the new construction to the Respondents is not accepted within one month from the receipt of that offer, it will be open to the Appellant to let it out to anybody else.
(3.) The Appeals are disposed of accordingly. No costs. Appeal disposed of in terms of settlement.;