R.S. Chauhan, J. - (1.) AGGRIEVED by the order dated 21.08.2009 passed by the Rent Control Tribunal, Jaipur City, Jaipur whereby the learned Tribunal has dismissed the petitioner's application for interrogatories, the petitioner has challenged the same before this Court.
(2.) IN brief, the facts of the case are that on 01.05.2006, Smt. Sushila Gehlot, the respondent No. 1, filed an eviction suit against the petitioner under Rajasthan Rent Control Act, 2001 for getting the rented premises vacated. On 02.03.2007, the petitioner filed the written statement. Thereupon, on 02.04.2007, Smt. Sushila Gehlot filed her rejoinder. Subsequently, on 22.08.2008, the petitioner filed an application under Order 11 Rules 1 & 2 CPC and Section 15 & 21 of the Rent Control Act along with the Interrogatories. Smt. Sushila Gehlot did not file any reply to the said application, but orally contested the application. After hearing both the parties, vide order dated 21.08.2009, the learned Tribunal dismissed the petitioner's application. Hence, this petition before this Court. Mr. Manish Sharma, the learned Counsel for the petitioner, has vehemently contended that the learned Tribunal has not appreciated application filed under Order 11 Rule 1 & 2 CPC in proper prospective. It has also erred in holding that since the pleadings are complete, a prayer for interrogatories cannot be entertained.
(3.) HEARD the learned Counsel for the petitioner and perused the impugned order.;