UNION OF INDIA & ORS Vs. DILIP KUMAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner- tenant Union of India through Postal Department being aggrieved by the judgment dtd. 11.7.2012 passed by the learned Appellate Rent Tribunal, Udaipur in Appeal No. 14 of 2011, Union of India v. Dilip Kumar, whereby the Appellate Rent Tribunal dismissed the appeal and upheld the eviction decree and judgment dtd. 4.7.2011 passed by the learned Rent Tribunal, Udaipur in Rent Case No. 24 of 2006, Dilip Kumar v. Union of India, whereby the learned Rent Tribunal granted eviction decree in respect of suit premises situated at Fatehpura, Udaipur.

(2.) By concurrent decrees of eviction the learned Tribunals below had allowed the application for eviction filed by the landlord-respondent in respect of suit premises. The need claimed by the respondent landlord Dilip Kumar was for his son Ankur Talk.

(3.) Both the Tribunals below have found that the respondent-landlord had bona fide need for the suit premises in question and therefore, directed eviction under the provisions of Rajasthan Rent Control Act, 2001.