UMESH JHAMB Vs. PARKASH RANI

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of this case, as noticed by this Court, are that the respondent-landlord filed an application under Sec. 18(2) of the Rajasthan Rent Control Act, 2001 before the learned Rent Tribunal, Bikaner for recovery of arrears of rent. The petitioner filed a reply to the said application under Sec. 18(2) of the Rajasthan Rent Control Act, 2001 and denied the existence of the landlord-tenant relationship between him and the respondent. The respondent submitted a rejoinder to the said reply before the learned Rent Tribunal. After hearing the parties, the judgment was pronounced by the learned Rent Tribunal on 4/3/2013 dismissing the rent petition filed by the respondent.

(3.) The respondent thereafter, challenged the aforementioned order dtd. 4/3/2013 passed in case No.24/2010 by the learned Rent Tribunal, Bikaner by way of filing an appeal before the learned Appellate Rent Tribunal, Bikaner. During pendency of the appeal before the learned Appellate Rent Tribunal, an application under Order 41 Rule 27 of the Code of Civil Procedure (CPC) was filed by the respondent seeking to bring certain documents on record.