LAXMI NARAYAN Vs. RAM KISHAN

JUDGEMENT

(1.) This writ petition under Article 226 and 227 of the Constitution of India is directed against judgment dated 24.04.2010 passed by Rent Tribunal, Bikaner and judgment dated 13.12.2013 passed by Appellate Rent Tribunal, Bikaner, whereby, the petition filed by respondent No. 1 seeking eviction of the petitioner has been allowed and the appeal filed by the petitioner herein has been rejected respectively.

(2.) The respondent-landlord filed petition before the Rent Tribunal, Bikaner, inter alia, on the grounds of material alteration, default in payment of rent, bona fide and reasonable necessity and denial of title.

(3.) The Rent Tribunal after hearing the parties came to the conclusion that the relationship of landlord and tenant exists between the parties, the tenant has committed default in payment of rent, the suit premises was reasonably and bona fidely required by the landlord, the tenant has denied character of landlord, the suit was not barred by provisions of Order XXIII, Rule 1(3) CPC and, consequently, passed the judgment for eviction and the recovery certificate was issued.