KARANCHAND JAIN Vs. USHA UTTAMCHANDANI AND OTHER

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 6/9/2018 passed by the Rent Tribunal, Jodhpur Metro, Jodhpur ('the Tribunal'), whereby, the application filed by the petitioner under Order 14, Rule 3 and 5 CPC has been rejected.

(2.) The respondent no.1 filed proceedings for eviction against the petitioner, to which the petitioner filed reply and denied the contents thereof.

(3.) It is submitted that when the respondent no.1 forcibly tried to evict the petitioner, an application under Section 18 of the Rent Control Act, 2001 ('the Act, 2001') was filed, wherein, the Tribunal has restrained the respondent no.1 to dispossess the petitioner without following the due process of law.