LOK SHARMA,J. - (1.) A challenge has been laid by the petitioner-tenant (hereinafter 'the tenant') to the judgment dated 19-8-2016 passed by the Appellate Rent Tribunal Sawai Madhopur in Appeal No.3/2016 (4/2011) allowing the respondent-landlords' (hereinafter 'the landlord') appeal, reversing the judgment dated 1-2-2011 passed by the Rent Tribunal Sawai Madhopur by dismissing the landlord's Eviction Petition No.161/2004 laid on the ground of bona fide and reasonable necessity and directing the tenant's eviction from the tenanted premises while issuing a certificate of possession in favour of the landlord.
(2.) Heard counsel for the parties and perused the material available on record including the cross examination of the landlord Akshay Kumar as recorded by the Appellate Rent Tribunal under direction of this court in SBCWP No.6405/2016 decided on 20-7- 2016.
(3.) On the pleading of the parties before it the Rent Tribunal framed issue No.1 on the question whether the tenanted premises were needed bona fide and reasonably by the landlord. The Rent Tribunal under its judgment dated 1-2-2011 dismissed the eviction petition, but as recorded above the Appellate Rent Tribunal under judgment dated 12-2-2016 reversed the Tribunal's judgment and came to a finding that the landlord had bona fide and reasonable necessity for the tenanted premises.;