IQBAL ALI Vs. BALWANT SINGH

JUDGEMENT

(1.) These petitions are directed against judgment dated 21.5.19 passed by the Appellate Rent Tribunal, Udaipur, whereby the appeal being No.18/17 preferred by the respondent has been allowed. The Appeal No.19/17 preferred by the petitioners herein, has been dismissed and the order dated 15.2.17 passed by the Rent Tribunal, Udaipur in Rent Case No.79/14 directing eviction of the petitioners from a commercial premises, has been affirmed.

(2.) The respondent filed an application against the petitioners before the Rent Tribunal, Udaipur, seeking eviction of the petitioners from a commercial premises on the grounds of default in payment of rent, material alteration, subletting, reasonable and bona fide requirement and availability of alternative accommodation, in terms of the provisions of Section 9(a), (b), (c), (e), (i) and (j) respectively of the Rajasthan Rent Control Act, 2001 (for short "the Act of 2001"). The petitioners contested the application by filing a reply thereto. The respondent filed a rejoinder to the reply.

(3.) On the basis of the pleadings of the parties, the Rent Tribunal framed the issues as under: