MOHANLAL Vs. LEARNED NEWLY ESTABLISHED RENT TRIBUNAL, JAIPUR

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner-tenant challenging the order/note dtd. 31/7/2012 passed by the Rent Tribunal, Jaipur Metropolitan, Jaipur (hereinafter shall be referred to as "the Rent Tribunal") whereby the document (Exhibit A-15) filed by the petitioner-tenant has been found inadmissible in evidence and the said document has been struck off.

(2.) The brief facts of the case are that the respondent-landlord filed an application for eviction of the petitioner-tenant under Sec. 15 of the Rajasthan Rent Control Act, 2001 (hereinafter shall be referred to as "the Act of 2001"). The respondent-landlord along with the eviction application, mentioned 10 documents in the list of documents, on which she relied and the same were marked by her as Exhibit-1 to Exhibit-10.

(3.) The petitioner-tenant filed reply to the said eviction application and along with his reply, he filed 15 documents and marked them as Exhibit A-1 to Exhibit A-15.