Sangeet Lodha, J. - (1.) This writ petition is directed against order dated 30.4.15 passed by the Appellate Rent Tribunal, Jodhpur Metropolitan City, affirming the order dated 13.7.09 passed by the Rent Tribunal, Jodhpur, in Rent Case No. 360/04, directing eviction of the petitioner from a rented commercial premises.
(2.) The respondent-landlord filed a petition seeking eviction of the petitioner from a rented premises, a shop, on the ground of default in payment of rent and reasonable and bona fide requirement in terms of Section 9(1)(a) and (i) of the Rajasthan Rent Control Act, 2001 (for short "the Act"). The petition was contested by the petitioner taking the stand that the petitioner is occupying the premises as tenant of Peerulal and not that of Smt.Parwati Devi. However, it was not disputed that Smt. Parwati Devi is the owner of the disputed property. The averments made regarding default in payment of rent and the bona fide requirement of the premises were also denied.
(3.) On the basis of the pleadings of the parties, the Rent Tribunal framed the issues and parties led their evidence.;