SURESH KUMAR SHARMA Vs. PADAMCHAND CHHABRA

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India is directed against the judgment dtd. 9/5/2016 passed by the learned Appellate Rent Tribunal, Jaipur Metropolitan (for brevity 'the learned Appellate Rent Tribunal') dismissing the Appeal No. 93/2015 preferred by the petitioner/tenant (for short 'the tenant) and affirming the final order dtd. 11/5/2015 passed by the learned Rent Tribunal, Jaipur Metropolitan (hereinafter referred to as 'the learned Rent Tribunal') in Original Application No. 415/2003 filed by the predecessor in interest of the respondents No.1/1 and 1/2 (for short 'the landlord') whereby, a recovery certificate was granted in his favour.

(2.) The relevant facts in brief are that the landlord filed an original application against the tenant and the proforma respondent No.2 under Ss. 6 and 9 of the Rajasthan Rent Control Act, 2001 seeking revision of rent and eviction from the rented premises comprising of a shop on the grounds of default, material alteration, nuisance and subletting/parting with possession by the tenant in favour of the proforma respondent No.2.

(3.) The tenant in its reply to the original application, admitting his status, denied the allegations qua the grounds of eviction.