SHYAM SUNDER BOHRA Vs. ANKIT SETH

JUDGEMENT

(1.) By The Court-This writ petition is directed against Order dt. 18.02.2010 passed by the rent Tribunal, Bhilwara in Rent case No. 85/03 whereby an application preferred by the petitioner questioning admissibility in evidence of award dt. 10.12.2004 passed by the permanent lok adalat, bhilwara in case no. 152/04, on the ground of deficiency of stamp, has been rejected.

(2.) The facts germane to the controversy involved are that Shri Dharmdev, the grand father of respondent/applicant filed an application of eviction of the petitioner/non applicant from the suit premises on the ground of reasonable herein.

(3.) During the pendency of the aforesaid application seeking eviction of the petitioner from the suit premises, the respondent filed a suit for partition against his grand father and father, in respect of the disputed property on 25.11.2004 before the permanent lok adalat bhilwara. The notices were issued on 04.12.2004 and the matter was compromised between the parties on 10.12.2004 where under the premises in question was agreed to be given to the respondent herein. Accordingly, the permanent lok adalat passed the award dt. 10.12.2004 in terms of the compromise arrived at between the parties.