- (1.) Heard learned counsel for the parties.
(2.) Leave is granted.
(3.) The judgment of the High Court of Rajasthan, allowing the second appeal filed by the plaintiffs and decreeing the suit for eviction of the defendant on the ground of renouncement of the title of the landlord under section 13 (1) (f) of the Rajasthan Premises (Control of Rent and Eviction) act, 1950 is under challenge in this appeal filed by the defendant.;