GOPAL DEORA Vs. RAJENDRA KUMAR

JUDGEMENT

(1.) This petition is directed against order dtd. 16/7/19 passed by the Rent Tribunal, Pali in Rent Case No.86/15, whereby an application preferred by the petitioner-tenant seeking amendment of reply to the rent application seeking eviction, has been dismissed.

(2.) The facts relevant are that the respondent-landlord filed an application under the provisions of Rajasthan Rent Control Act, 2001 (for short "the Act") seeking eviction of the petitioner-tenant from commercial premises on the grounds of default in payment of rent and bona fide requirement, which is being contested by the petitioner by filing a reply thereto. In the reply filed, the petitioner denied the factum of rent due and in the additional pleas, specifically averred that a sum of Rs.2,75,000.00 were paid by him to the landlord Shri Tejraj as security deposit.

(3.) During the pendency of the petition, the petitioner produced the notice alleged to have been sent by the plaintiff-respondent to Sharad Kumar s/o Shri Tejraj Jain, who was a co-sharer in the disputed property, regarding the rent due and security deposit of the tenants occupying inter alia the disputed premises and the reply to the said notice given by Sharad Kumar, which were taken on record by the Rent Tribunal.