KURIAN,J. - (1.) The tenant is aggrieved by the order of eviction passed in the year 1993, on the ground of bonafide need. The High Court has rightly taken the view that the bonafide requirement still survived, in the facts of the case, after the death of the landlady.
(2.) We do not find any reason to interfere with the impugned order passed by the High Court. The appeal is, accordingly, dismissed. However, looking at the facts of the case, we grant time upto 31.07.2019 to surrender vacant and peaceful possession of the property in question, subject to filing the usual undertaking in this Court within a period of three weeks from today.
(3.) However, we make it clear that this Judgment shall not come in the way of the appellants negotiating with the respondents for outright purchase.;