HANUMAN PRASAD Vs. OM PRAKASH NAGORI

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has laid a challenge to the order dated 06.09.2017 passed by the learned Civil Judge, Didwana, District Nagaur (here in after referred to as the 'Trial Court), whereby petitioner's application dated 06.09.2017 under Section 39 of the Rajasthan Stamp Act, 1998, has been rejected.

(2.) Shorn of unnecessary details, the facts within the contours of the controversy and questions involved in the case at hand are that the respondent-landlord had filed a suit for recovery of possession of the shop let out to the petitioner-defendant, after serving a notice under section 106 of the Transfer of Property Act, 1882.

(3.) In support of the above suit, the plaintiff had placed on record, an agreement dated 15.09.2000, comprising various agreed terms, including the fact that the demised premises has been let out to the defendant (petitioner) for a monthly rent of Rs. 300/-.