JONI Vs. HARISH KUMAR

JUDGEMENT

(1.) By way of this writ petition, the petitioner has questioned legality of order dtd. 17/7/19 passed by the Rent Tribunal, Hanumangarh in Rent Case No. 1/15, whereby an application preferred by the petitioner under Order I Rule 10 CPC, seeking impleadment as party respondent in the petition, stand rejected.

(2.) The facts relevant are that the respondent Nos. 1 and 2-landlord filed a petition seeking eviction of respondent Nos. 3 and 4 from rented premises, a shop, under Sec. 9 of the Rajasthan Rent Control Act, 2001 (for short "the Act"). The petition is being contested by the respondents-tenant by filing a reply thereto.

(3.) During the pendency of the petition, the petitioner herein filed an application for impleading him as party respondent in the petition, stating that the disputed premises was let out by the respondents' father Shri Gopal Das to the grand father of the petitioner-Shri Narayan Das. The petitioner claimed that he used to reside with his grand father and being a family member, used to help him in business since the year 2005. He further claimed that after death of his grand father on 14/7/12, he is carrying on business of vegetables in the disputed premises. According to the petitioner, the petition filed by the respondents-landlord by impleading respondent Nos. 3 and 4, who are sons of Shri Narayan Das, as party respondents is collusive.