CHAIN SINGH GEHLOT Vs. SUSHILA PARIHAR

JUDGEMENT

(1.) Though the matter was listed in 'Fresh' Category but on the joint request of both the counsel for the parties, the matter is heard finally today itself.

(2.) This writ petition has been filed under Article 226 and 227 of the Constitution of India with the following prayers :-

(3.) Brief facts of the case are that the respondent-landlord-applicant Sushila Parihar preferred an application dtd. 2/3/2015 before the Rent Tribunal Jodhpur under Sec. 9(i) of the Rajasthan Rent Control Act 2001 against the petitioner for eviction of one shop measuring 9ft x 18ft let out on rent for rupees 4,400/- to the petitioner who is running a shop in the name of M/S Gehlot Sabji Bhandar in the premise in dispute.