AYUB & ORS. Vs. HANSRAJ

JUDGEMENT

(1.) This petition is directed against order dt. 15.7.15 passed by the Rent Tribunal, Jodhpur Metropolitan in Rent Case No.150/14, whereby the application preferred by the petitioners to permit them to cross examine the respondent-landlord, who has filed his own affidavit before the Rent Tribunal, has been rejected.

(2.) The respondent preferred a petition under Sec. 9 of Rent Control Act, 2001 (for short "the Act of 2001") seeking eviction of the petitioners from a commercial premises on the ground of default in payment of rent. The petition is being contested by the petitioners by filing a reply thereto.

(3.) During the pendency of the petition, the petitioners sought permission to cross examine the respondent. The application has been rejected by the Rent Tribunal observing that there is no dispute between the parties regarding landlord and tenant relationship and regarding the default in payment of rent, the parties have produced documentary evidence and therefore, it is not necessary to permit the petitioners to cross examine the respondent-landlord. Hence, this petition.