IQBAL ALI Vs. SUNITA KHAMESARA

JUDGEMENT

(1.) This petition is directed against judgment dtd. 21/5/19 passed by the Appellate Rent Tribunal, Udaipur, whereby the appeal being No.20/17 preferred by the respondents has been allowed and the order dtd. 15/2/17 passed by the Rent Tribunal, Udaipur in Rent Case No.80/14, dismissing the petition seeking eviction, has been set aside and accordingly, the petitioners are directed to be evicted from the premises in question.

(2.) The respondents filed an application against the petitioners before the Rent Tribunal, Udaipur, seeking eviction of the petitioners from a commercial premises on the grounds of substantial damage to the premises, material alteration, subletting, reasonable and bona fide requirement and availability of alternative accommodation, in terms of the provisions of Sec. 9(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.

(3.) On the basis of the pleadings of the parties, the Rent Tribunal framed the issues as under: <IMG>JUDGEMENT_289_LAWS(RAJ)11_2019_1.jpg</IMG>