MEENU MAHESHWARI Vs. LALIT PRABHA AND ORS.

JUDGEMENT

(1.) This writ petition is directed against order dated 4.2.16 of Appellate Rent Tribunal, Jodhpur Metropolitan, whereby an appeal preferred by the petitioner/tenant against the final order dated 25.11.14, passed by the Rent Tribunal, Jodhpur Metropolitan, in Rent Case No.858/12, allowing the petition preferred on behalf of the Respondent/landlord u/s 6 & 9 of the Rajasthan Rent Control Act, 2001 (in short "the Act ") and issuing the certificate for recovery of possession and arrears of rent, stands dismissed.

(2.) The respondent/landlord filed a petition for eviction and recovery of rent against the petitioner/tenant before the Rent Tribunal. The eviction was sought on the grounds of default in payment of rent, reasonable & bona fide requirement of the premises, the tenant having acquired vacant possession of suitable premises and non user of the premises for a continuous period of six months, in terms of the provisions of Sec. 9(a), 9(i), 9(j) & 9(k) of the Act, respectively. The petition was contested by the petitioner/tenant by filing a reply thereto.

(3.) After due consideration of the evidence on record, all the grounds set out in the petition for eviction of the petitioner/tenant from the rented premises, were found proved by the Rent Tribunal and accordingly, the petition preferred by the respondent/landlord seeking eviction of the petitioner/tenant from the rented premises, was allowed.