TARA DEVI Vs. CHAND MAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 09/10/2013 passed by learned Rent Tribunal, Bhilwara and the order dtd. 09/03/2022 passed by learned Appellate Rent Tribunal, Bhilwara. By the orders impugned, the application preferred by the petitioner for transposition in place of Chand Mal and the application for passing the order of maintaining status quo has been rejected.

(3.) Brief facts giving rise to the present writ petition are that Chand Mal preferred an application under Sec. 9(A) of the Rajasthan Rent Control Act, 2001 against the respondent No.2 -Kailash Chandra Kalya. The application preferred by Chand Mal was pending consideration before the learned Rent Tribunal, Bhilwara. During the pendency of the application preferred by Chand Mal, the petitioner being the sister of Chand Mal preferred an application for impleading her as party respondent and the same was allowed. After impleading the petitioner as party respondent in the matter, she preferred two applications before Rent Tribunal, Bhilwara, wherein a prayer was made that the petitioner may be transposed in place of Chand Mal and the second application was filed with a prayer that the vacant possession of the suit property may not be handed over to Chand Mal and status quo with respect to the property in question may be directed to be maintained. The two applications so preferred by the petitioner were rejected by learned Rent Tribunal vide order dtd. 09/10/2013. Against the said order, the petitioner preferred an appeal before the Appellate Rent Tribunal, Bhilwara and the same has also been rejected vide order dtd. 09/03/2022.