RAMESH DURGAN Vs. BALWANT SINGH

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner -tenant (hereinafter 'the tenant') challenging the order dated 18 -9 -2014 passed by the Rent Tribunal Alwar (hereinafter 'the Tribunal') dismissing his application under Section 21(3) of the Rent Control Act, 2001 (hereinafter 'the 2001 Act') read with Order 8 Rule 1 (3) CPC for taking certain documents on record. Another order dated 10 -1 -2013 has also been challenged whereby the tenant's application under Order 11 Rule 1 and 2 CPC for calling of the family settlement between the landlord and his family members was earlier dismissed.

(2.) HEARD learned counsel for the petitioner and perused the impugned orders dated 10 -1 -2013 and dated 18 -9 -2014 passed by the Tribunal.

(3.) THE facts of the case are that the respondent -landlord (hereinafter 'the landlord') filed an application No.116/2011 before the Tribunal for eviction of the tenant from the tenanted premises, which was let out to father of the tenant through a rent -note dated 30 -3 -1974 on monthly rent of Rs.50/ -. Presently the monthly rent of the tenanted premises is Rs.696/ - per month. The eviction of the tenant was sought inter alia on the ground of material alteration of the tenanted premises without the consent and permission of the landlord, the bonafide reasonable necessity of the premises for the landlord and availability of alternate accommodation with the tenant adequate for his requirement.