A.K. EDUCATION SOCIETY Vs. SHYAMLAL DEORA

JUDGEMENT

(1.) This petition is directed against order dated 5.12.18 passed by the Rent Tribunal, Jodhpur Metropolitan in Rent Case No.857/12, whereby an application preferred by the petitioner-tenant questioning the admissibility of the documents produced on behalf of the respondent-landlord alongwith his affidavit, has been rejected.

(2.) The facts relevant are that the respondent filed a petition seeking eviction of the petitioner from a residential premises on the grounds of default in payment of rent, material alteration, the use of the premises for purpose inconsistent with the purpose for which it was let out and reasonable and bona fide requirement.

(3.) The petition was filed by the respondent on 23.3.12, which was accompanied by affidavits of P.W.1-Shyamlal Deora and P.W.2-Kuldeep. The respondent annexed certain documents with the affidavit filed, which were marked as Ex.P/1 to Ex.P/17. The petitioner filed reply to the petition alongwith affidavit belatedly on 26.4.13, which was taken on record on payment of cost Rs.300/-. Vide order dated 25.9.13, the Rent Tribunal permitted the parties to cross examine the witnesses. Thereafter, the matter was adjourned time and again for one or another reason.