Mohammad Rafiq, J. - (1.) LEARNED counsel for defendant -appellant, under the instructions of defendant -appellants, does not press this appeal on merits and prays that may be granted three years time to handover peaceful and vacant possession of the rented premises to the plaintiff -respondent. Learned counsel for the plaintiff -respondent, under the instructions of plaintiff -respondent, submits that reasonable time may be granted to the defendant -appellants for this purpose. He has no objection in granting time up -to 31st of March, 2015, to the defendant -appellants to handover peaceful and vacant possession of the rented premises. Both the parties have agreed to the following terms and conditions: - - 1. The defendant -appellants undertake to hand -over vacant and peaceful possession of rented premises, in dispute, to plaintiff -respondent on or before 31st of March, 2015. The plaintiff -respondent shall not execute the impugned decree till 31st of March, 2015.
(2.) THE defendant -appellants undertake to pay or deposit the entire arrears of mesne profit/rent, if any, within a period of one month from today and will further continue to pay the monthly mesne profit/rent by 15th day of each succeeding month or in advance to the plaintiff -respondent. The defendant -appellants further undertake that they shall not sublet, assign or part with the possession of the rented 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.
(3.) THE defendant -appellants shall furnish a written undertaking incorporating the aforesaid conditions, in the court below within a period of four weeks from today, with an advance copy thereof to the plaintiff -respondent.;