Inderjeet Singh, J. - (1.) This writ petition has been filed by the petitioner (hereinafter referred to as 'Tenant') under Article 226227 of the Constitution of India against the order dated 04.04.2013 passed by the Appellate Rent Tribunal, Jaipur Metropolitan in appeal No.88/2011 whereby the appeal filed by the petitioner-tenant against the order dated 17.03.2011 passed by Rent Tribunal, Jaipur Metropolitan was dismissed and appeal filed by respondent no.3 (hereinafter referred to as 'Landlord') was partly allowed.
(2.) Brief facts of the case are that the Landlord filed an eviction application before the Rent Tribunal, Jaipur Metropolitan against the Tenant for his eviction from the disputed premises on the grounds of bona-fide need and personal necessity default in making the payment of Rent and nuisance and material alteration under Section 9 of the Rajasthan Rent Control Act, 2001 (hereinafter referred to as 'Act of 2001').
(3.) The Tenant filed reply to the said application and denied the averments made in the application. Lastly, prayed for dismissal of the eviction application.;