ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioners aggrieved against the judgment and recovery certificate dated 4.3.2013 passed by the Rent Tribunal, Banswara and appellate judgment and recovery certificate dated 5.5.2016 passed by the Appellate Rent Tribunal, Banswara, whereby the petition for eviction filed by the respondent has been accepted and the appeal filed by the petitioners has been dismissed respectively.
(2.) The respondent No.3 - landlord filed petition under the Rent Control Act, 2001 ('the Act') against the appellant No.1 Abdul Hameed inter-alia with the averments that the suit property was purchased by him on 15.10.1998 through registered sale deed from Smt. Guljan Bai since then he has been the sole owner of the suit property.
(3.) The suit was filed by Smt. Guljan Bai against Abdul Hameed alleging him to be a trespasser, in the said suit the Court held Abdul Hameed as tenant of Smt. Guljan Bai. The applicant - Iqarar Mohammed had filed application in the said suit, since then the tenant was aware of the fact about transfer of the property by Smt. Guljan Bai, however, the rent was not paid; on 12.6.2008, notice in this regard was sent, however, still rent was not paid.;