DEEPAK MAHESHWARI,J. - (1.) During the course of arguments learned counsels appearing for both the sides, come to certain terms in respect of the matter in dispute on the basis of the agreement arrived at between them.
(2.) In view thereof, learned counsel for the appellant has pressed this appeal only to the limited extent that firstly, some time may be allowed to the appellant to vacate the disputed property and secondly, that the amount of mesne profit decided by learned trial Court to be paid from the date of filing of the suit @ Rs. 2000/- per month be reduced.
(3.) After hearing learned counsels for both the sides, in terms of the agreement arrived at between them, it is ordered that the appellant/defendant will hand over the vacant and peaceful possession of the property in dispute to the respondents/plaintiffs on or before 31st March, 2019. Further, the rate of mesne profit from the date of filing of the suit as awarded by trial Court is reduced from Rs. 2,000/- to Rs. 1,000/- per month till 31.03.2018. Thereafter, the rate of mesne profit w.e.f. 01.04.2018 will be Rs. 2000/- per month till the vacant possession of the disputed property is handed over by the appellant to the respondents/plaintiffs. The appellant/defendant will pay the decreetal amount and arrears of rent as ordered by the trial Court from February, 2008 till the date of filing of the suit @ Rs. 395/- per month. The amount mentioned above will be deposited by the appellant in the bank account of respondents/plaintiffs within a period of one month from today. Details of the bank account will be provided by learned counsel for the respondents to learned counsel for the appellant within a period of 7 days from today.;