HARISH BHATT Vs. SANYUKTA

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the respondent filed an eviction case under Sec. 9 of the Rajasthan Rent Control Act, 2001 before the learned Rent Tribunal, Baswara against the petitioner, reply whereto was filed by the petitioner.

(3.) Learned counsel for the petitioner submitted that as per Sec. 107 of the Transfer of Property Act, 1882, a lease of immovable property from year to year or any term exceeding one year or reserving a yearly rent, can be made only by a registered instrument. In the present case, the rent note was for a period of 5 years and therefore it cannot marked as exhibit to be admissible in evidence.