ALOK SHARMA, J. - (1.) Heard counsel for the petitioner tenant (for short, 'tenant') and perused the judgment dated 6.3.2012 passed by the Rent Tribunal, Ajmer inter-alia issuing a certificate of possession in favour of the respondent landlord (for short 'landlord') and an order of eviction against the tenant on the ground of default as also bonafide and reasonable necessity which has been affirmed by the Appellate Rent Tribunal, Ajmer vide its judgment dated 8.6.2017.
(2.) Perused the impugned judgments and documents annexed to the petition.
(3.) From the eviction petition, which is annexed with the petition, it is evident that the landlord inter-alia asserted that the tenanted premises had been let out to the tenant on 1.7.1973 @ Rs. 225/- per month for residential purposes. Water and electricity charges were to be paid separately by the tenant. That assertion in the eviction petition was not denied. In-fact, even an issue with regard to landlord-tenant relationship between the applicant and the non applicant was not struck before the Rent Tribunal, Ajmer.;