A.C.GOYAL, J. - (1.) This is the second appeal by the appellant against the concurrent judgment and decree of eviction.
(2.) Learned counsel for the appellant does not press this appeal on merits and prays for some reasonable' time to vacate the suit premises.
(3.) With consent of learned counsel for both the parties, this appeal along-with stay application is dismissed with the order that the appellant shall hand-over the vacant possession of the suit premises to the plaintiff-respondent on or before 31.12.2007; shall pay the arrears of rent if any, to the plaintiff-land,lord within one month from today; shall continue to pay the monthly rent till vacant possession is handed over and shall not create any third party interest in the suit premises. The appellant shall submit an undertaking in writing containing the above terms and conditions on or before 16.3.2005 in the trial Court. In case of breach of any of the terms and conditions, the plaintiff-respondent would have a right to execute the decree. Appeal Dismissed ;