- (1.) We have heard learned Senior Counsel appearing for the appellant.
(2.) This D.B. Civil Special Appeal(W) No. 266/2015, is directed against the judgment of learned single Judge, dated 15-1-2015, by which he has upheld the order passed by the Rent Appellate Tribunal, Kota, whereby the petition for eviction of the appellant from the disputed shop, was allowed on the ground of bona fide need of the landlord.
(3.) The Rent Appellate Tribunal recorded for finding that apart from bona fide need, which was established, the tenant had also denied the title of the land, which alone was sufficient to pass the eviction order.;