Inderjeet Singh, J. - (1.) This writ petition has been filed by the petitioners (hereinafter to be referred as 'Tenants') against the judgment dated 6-8-2015 passed by Appellate Rent Tribunal, Jaipur Metropolitan whereby the appeal filed by the respondent (hereinafter to be referred as 'Landlady') was allowed and the order passed by the Rent Tribunal, Jaipur Metropolitan dated 19- 11-2012 was set aside and the Landlady was held entitled to get vacant possession of the disputed shop from the Tenants within three months.
(2.) Brief facts of the case are that the Landlady filed an eviction application under section 9 of the Rajasthan Rent Control Act,2001 (hereinafter to be referred as the 'Act of 2001') before the Rent Tribunal, Jaipur Metropolitan for eviction of the Tenants mainly on the ground of reasonablebonafide need. The Tenants filed reply to the application and denied the averments made in the application.
(3.) The Landlady in support of her case produced the evidence of herself as PW1 and also of her son Sanjay as PW2 in the form of affidavits and also produced the documents and got the same exhibited. The Tenants in support of their case produced evidence of Bharat Kumar as DW1, Rajesh Jhanwar as DW2 and Ramkishore Somani as DW3 in the form of affidavits and also produced the documents and got the same exhibited.;