- (1.) The petitioners-defendans are aggrieved by the order dated 3.10.2013 passed by the Newly Created Rent Tribunal, Jaipur Metropolitan, Jaipur whereby the learned Tribunal has rejected the petitioners' application under Order 8, Rule 1A(3) read with Section 151 CPC for taking certain documents on record.
(2.) The brief facts of the case are that the respondent-plaintiff submitted an application before the Rent Tribunal, Jaipur Metropolitan seeking eviction of the petitioners-defendants from the suit shop on the ground of personal necessity, and material alteration in the rented premises. During the course of evidence, the petitioners-defendants submitted an application under Order 8, Rule 1A(3) read with Section 151 CPC for taking certain documents on record. However, by order dated 3.10.2013, the learned Tribunal has rejected the application. Hence, this petition before this court.
(3.) Mr. Anurag Sharma, the learned counsel for the petitioners, has pleaded that since the respondent-plaintiff was receiving pension from the government, therefore, there was no bonafide necessity for him to establish a business. Even on a previous occasion, the plaintiff had sold one of the shops owned by him. Therefore, even the present case was merely a clever ploy to get the shop in dispute vacated, and to sell off the same.;