TULSI RAM Vs. RAMRAKSH PAL AND ORS.

JUDGEMENT

(1.) THIS writ petition is directed against order dated 16.2.08 of the Appellate Rent Tribunal, Udaipur, whereby an appeal preferred by the petitioner u/s. 19 of the Rent Control Act, 2001 ("the Act") against the order dated 24.1.06 passed by the Rent Tribunal, Udaipur, dismissing the petition preferred by the respondent -landlord under Section 9 of the Act, seeking eviction of the petitioner -tenant from the rented premises, has been allowed and accordingly, the petitioner -tenant is directed to be evicted from the premises in question.

(2.) THE respondent -landlord filed a petition u/s. 9 of the Act before the Rent Tribunal, Udaipur, for eviction of the petitioner -tenant from the rented premises, a shop, on the ground of reasonable and bona fide requirement. The petition was contested by the petitioner -tenant by filing a reply thereto.

(3.) AGGRIEVED by the dismissal of the petition seeking eviction of the tenant, the petitioner preferred an appeal under Section 19 of the Act before the Appellate Rent Tribunal. The findings arrived at by the Rent Tribunal stands reversed by the Appellate Rent Tribunal, after due consideration of the evidence on record, while allowing the appeal by the order impugned, the petitioner -tenant is directed to be evicted from the premises in question. Hence, this petition.