OM PRAKASH JAGDISH PRASAD Vs. DAMODAR PRASAD
LAWS(RAJ)-2020-2-150
HIGH COURT OF RAJASTHAN (AT: JODHPUR)
Decided on February 07,2020

Om Prakash Jagdish Prasad Appellant
VERSUS
DAMODAR PRASAD Respondents

JUDGEMENT

- (1.) This writ petition has been filed by the petitioner aggrieved against order dated 22.11.2019 (Annexure-6), whereby, the Rent Tribunal has rejected the petitioner's application filed for framing of issues and permission to lead evidence in support of the documents produced by the petitioner.
(2.) A decree was passed by the Rent Tribunal on 05.08.2008 against one Om Prakash.
(3.) The appeal filed against the decree dated 05.08.2008 was dismissed by the Appellate Rent Tribunal on 26.02.2011.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.