- (1.) By consent the appeal is allowed and the following order is passed.
(2.) The respondent/defendant shall reconvene House No. 7192 situated at Golla Guda, Secunderabad (which was the number assigned to this house at the material time when Suit No. 316 of 1968 giving rise to the present appeal was instituted) by executing a sale deed in favour of the appellant/plaintiff. The sale deed shall be executed as per the draft to be furnished by the appellant within three months from today. The sale deed as per the said draft or in such form as the trial court may direct shall be executed within two months thereafter. In case of failure on the part of the respondent/defendant to execute the sale deed, the court shall appoint an officer of the court with the authority to execute the sale deed on his behalf in favour of the appellant/plaintiff and have the sale deed executed in his favour.
(3.) The respondent/defendant will thereupon continue as a tenant of the appellant/plaintiff on the same terms and conditions on which he was a tenant prior to the transaction in question, at the monthly rent or Rs. 18. 00 as there to before. The respondent defendant will be entitled to the protection of the relevant Rent Act but the appellantnt/ plaintiff will not be precluded from undertaking any proceedings under the relevant Rent Act in accordance with law.;