(1.) Leave is granted.
(2.) Heard the learned Counsel for the parties.
(3.) The appellants are the legal representatives of the erstwhile landlord of the premises and the respondent is the tenant. In the view we have taken to do not consider it necessary to refer to the facts in detail. Suffice it to say that the High Court in the revision filed by the tenant, reversed the order of eviction passed by the Appellate Court giving the following reasons :-