ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) These appeals are filed against the final judgment and order dated 08.01.2015 passed by the High Court of Rajasthan at Jaipur Bench, Jaipur in SB Civil Writ Petition No.4088/2014 and SB Civil Writ Petition No.4089/2014 whereby the High Court dismissed the writ petitions filed by the appellant herein challenging the order of the Rent Tribunal dated 26.02.2014 dismissing its application under Order 7, Rule 14 (3) of the Code of Civil Procedure, 1908 (hereinafter referred to as "the Code") read with Section 21 of the Rajasthan Rent Control Act, 2001 (hereinafter referred to as "the Act") and Order 6, Rule 17 of the Code read with Section 21 of the Act respectively.
(3.) We herein set out the facts, in brief, to appreciate the issue involved in this appeal.;