Vijay Bishnoi, J. - (1.) - This writ petition has been filed by the petitioner being aggrieved with the order dated 04.07.2014 passed by the Appellate Rent Tribunal, Jodhpur Metro (for short 'the Appellate Tribunal' hereinafter) in Appeal No.14/2012, whereby the Appellate Tribunal has allowed the appeal filed by the respondent No.3 and while reversing the finding of the Rent Tribunal on Issue No.1 has remanded the matter to the Rent Tribunal for giving its finding on Issue No.2. The petitioner has also challenged the order dated 09.09.2015 whereby the review application filed by him for reviewing the order dated 04.07.2014 has been dismissed by the Appellate Tribunal.
(2.) Brief facts of the case are that respondent No.3 preferred an application before the Rent Tribunal for eviction under section 9(i) of the Rent Control Act, 2001 (for short 'the Act of 2001' hereinafter) while claiming that his grand-father Chhote Lal Ji was owned the premises in question and vide Will dated 06.07.1993 gave the said premises to him and after his death on 21.10.1997, the respondent No.3 became landlord. It is also stated that the said premises in question was let out by his grand-father Chhote Lal Ji to the petitioner and after his death, the respondent No.3 is collecting rent from the petitioner as being landlord. Respondent No.3 has sought eviction of the petitioner from the premises in question on the ground of his bona fide necessity.
(3.) The eviction petition filed by the respondent No.3 was contested by the petitioner, wherein he has stated that the respondent No.3 in his personal capacity never collected rent from him as being landlord and collected the rent as being agent of Shri Chhote Lal Ji.;