(1.) Leave granted.
(2.) This Civil Appeal is directed against the judgment and order dtd. 23/5/2023 passed by the High Court of Karnataka at Bengaluru [Hereinafter referred to as "the High Court"] in House Rent Revision Petition No. 56 of 2017, whereby the High Court allowed the revision petition preferred by Respondent Nos. 1 to 3 and set aside the order dtd. 14/7/2017 passed by the Chief Judge, Court of Small Causes, Bengaluru [Hereinafter referred to as "the trial Court"] in H.R.C. No. 63 of 2016. By the said order, the trial Court had allowed the eviction petition and directed the respondents to vacate the schedule premises and hand over vacant possession to the appellant (since deceased), within a period of three months.
(3.) The appellants are the legal representatives of late Sri M.V.Ramachandrasa, who originally initiated the rent control proceedings before the trial Court. It is their case that the deceased appellant now represented through his legal representatives, was a long-term lessee in respect of immovable properties bearing Municipal New Nos. 22 to 33, situated at Uttaradhi Mutt Lane, Chickpet, Bengaluru. The said lease was created by virtue of a registered lease deed dtd. 2/2/1983 for a period of 55 years. Under the terms of the lease, the deceased appellant was duly authorised to sub-lease the whole or any portion of the property.
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