GANGA BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A challenge has been led to the impugned judgment dtd. 31/5/2025 passed by the Appellate Rent Tribunal (hereinafter referred to as "the Appellate Tribunal") by which the appeal preferred by the petitioners against the judgment dtd. 12/10/2022 passed by the Rent Tribunal No.2, Jaipur Metropolitan-I (hereinafter referred to as "the Tribunal") has been rejected.

(2.) By judgment dtd. 12/10/2022, the application submitted by the respondent/landlord (hereinafter referred to as "the respondent") under Sec. 9 of the Rajasthan Rent Control Act, 2001 (hereinafter referred to as "the Act of 2001"), was partly allowed by the Tribunal and eviction order has been passed against the petitioners/tenants (hereinafter referred to as "the petitioners"), directing them to vacate the premises within a period of six months, from the date of the judgment and to pay the revised rent along with arrears to the respondent.

(3.) Learned counsel for the petitioners submits that the respondents submitted an application under Sec. 9 of the Act of 2001 against the petitioner, before the Tribunal seeking eviction of the petitioners from the subject premises situated at Tholia House, M.I. Road, Jaipur on the ground of sub-letting, personal bona fide necessity and revision of rent in terms of Sec. 6 of the Act of 2001. Learned counsel submits that the respondent failed to establish that the petitioners had sub-let the subject premises or any part thereof, and transferred the possession of the same to third person.