Prakash Tatia, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE petitioners are aggrieved against the order of eviction dated 8.8.2005 passed by the Rent Tribunal, Bhilwara in Rent Case No. 45/2003 and dismissal of their appeal by order dated 10.4.2010. Learned Counsel for the petitioners submitted that the respondent landlord failed to prove the attornment and, therefore, he could not have maintained the petition for eviction of the petitioners. It is also submitted that the respondent did not produce any relevant document so as to prove his possession over the property in question. Learned Counsel for the petitioner also tried to assail the other findings of the courts below.
(3.) I considered the submissions of learned Counsel for the parties and perused the facts of the case as well as the impugned orders.;