- (1.) LEAVE granted.
(2.) HEARD learned Counsel for the parties to the lis.
(3.) TAKING into consideration the fact that the Respondents -tenants are occupying the premises from the last five decades, we are of the view that they should be given sufficient time to quit and deliver vacant possession of the premises in question to the Appellant -landlord. Accordingly, we grant five years' time from today to the tenants -Respondents to quit and deliver vacant possession of the premises to the landlord -Appellant. We make it clear that the Respondents shall not commit any default in payment of rentals to the landlord -Appellant and also shall not let out the premises to any other party.;