Sangeet Lodha, J. - (1.) This writ petition is directed against order dt. 29.10.14 passed by the Rent Tribunal, Jodhpur Metropolitan City in Rent Case No. 464/12, whereby an application preferred by the petitioner u/s. 45 of the Evidence Act, 1872 stands rejected. The second respondent herein preferred a petition seeking eviction of the petitioner from a commercial premises, a shop, on the ground of default in payment of rent. The petition is being contested by the petitioner by filing a reply thereto.
(2.) During the pendency of the petition, the petitioner preferred an application under Sec. 45 of the Evidence Act, stating that the rent for the period 1.4.07 to 31.3.08, a sum of Rs. 15,420/ - was paid by him to the respondent vide receipt No. 1 dt. 15.4.08. The petitioner averred that the respondent has denied to have received the rent as aforesaid and has taken the stand that the receipt produced by the petitioner is forged and therefore, the receipt produced deserves to be sent for FSL examination.
(3.) After due consideration, the application has been rejected by the Rent Tribunal. Hence, this petition.;