As per the case facts the appeal challenges a High Court judgment arising from an eviction petition filed by the respondent against the appellants who are successors-in-interest of the original ... tenant The eviction was sought under specific sections of the Andhra Pradesh Buildings Lease Rent and Eviction Control Act The appeal arose because the High Court upheld the eviction order and the appellants denied the respondent's title to the property The question arose whether the findings of the lower courts which led to the eviction order were perverse or manifestly unjust particularly concerning the landlord's requirement for vacant possession Finally the Supreme Court dismissed the appeal finding no reason to overturn the concurrent findings of the lower courts that the landlord's requirement for vacant possession was not mala fide The appellants were granted two months to vacate the property provided they filed an undertaking and paid monthly rent for the extended period