MOHAMMAD RAFIQ,J. - (1.) Since these two writ petitions arise out of one and same eviction proceedings between the same parties, they were heard together and are being decided by this common order.
(2.) Both these writ petitions have been filed by the landlord challenging order dated 17.04.2008 passed by the Rent Tribunal, Alwar(for short 'the Rent Tribunal') in Application No. 83/2006 whereby three different applications filed by her in the aforementioned eviction petition have been dismissed.
(3.) Brief facts of the case are that the petitioner filed an application under Sections 6, 9 and 10 of the Rajasthan Rent Control Act, 2001(for short 'the Act') stating therein that husband of the petitioner(now died) let out a room and kitchen to respondent tenant in the year 1975 @ L 100/- per month. Monthly rent was increased from time to time and at the time of filing eviction petition, payable rent was L 650/- per month. Husband of the petitioner, Late Shri Mohal Lal, executed a Will in favour of the petitioner on 11.11.2002 for the entire property including the rented portion. Respondent-tenant defaulted in paying the rent. As such, the petitioner prayed for eviction of the Respondent-tenant, recovery of increased rent from 03.12.2004 to 03.08.2006 along with interest and re-determination of rent.;