RAMDAYAL AND ORS. Vs. BHAWANI SHANKER AND ORS.

JUDGEMENT

(1.) This petition is directed against the judgment and order dated 3.1.14 passed by the Appellate Rent Tribunal, Bikaner in Appeal No.27/12, whereby the judgment and order dated 7.2.12 passed by the Rent Tribunal, Bikaner in Rent Case No.63/08, allowing the petition preferred by the respondentslandlord, seeking eviction of the petitioners-tenant from the rented premises, stands affirmed.

(2.) The respondents-landlord filed a petition before the Rent Tribunal, Bikaner, seeking eviction of the petitioners from the rented premises, a shop. The eviction was sought on the ground of reasonable & bona fide requirement in terms of provisions of Section 9(i) of the Rent Control Act, 2001( in short ' the Act of 2001").

(3.) The premises in question occupied by the petitioners as tenant was purchased by the respondents from the erstwhile landlord of the petitioners vide a registered sale deed dated 17.1.08. The petition seeking eviction was filed by the respondents pleading bona fide requirement in terms that the second respondent-Dinesh Kumar, who is the son of first respondent is pursuing studies of M.A. (Final) and after completion of his studies he intends to start business of hosiery and readymade garments therein. The respondents pleaded that the petitioner-Radha Kishan has joined government service and the petitioner-Ram Dayal has adopted the profession of advocacy and therefore, the premises is not being used by them.