SMT. LEELA DEVI Vs. SMT. KAMLA & ANR.

JUDGEMENT

(1.) This petition is direct against order dated 3.3.16 passed by the Rent Tribunal, Jodhpur Metropolitan City, whereby an application preferred by the petitioner for examination of the other witnesses before his examination as witness, stands rejected.

(2.) The relevant facts are that in a petition preferred by the respondent seeking eviction of the petitioner from a rented premises, the petitioner preferred an application before the Rent Tribunal, with the prayer that before her own examination, other witnesses may be examine. The prayer was made on the ground that the petitioner, an old lady of 61 years, is suffering from heart disease and diabetes.

(3.) The application has been rejected by the Rent Tribunal observing that earlier an application preferred by the petitioner for her examination by appointment of Commissioner stands rejected by the Rent Tribunal and aggrieved thereby, a petition preferred by the petitioner before this court has also been dismissed. The Rent Tribunal observed that on the similar ground, the application as aforesaid, appears to have been filed by the petitioner herein, just to delay the proceedings.