VIJAY BISHNOI,J. - (1.) This writ petition has been filed by the petitioners being aggrieved with the order dated 03.05.2016 passed by the Rent Tribunal, Bhilwara (hereinafter referred to as 'the tribunal') in Case No.113/2014, whereby the objection raised by the petitioners for marking photostat of agreement of sale dated 08.11.1995 as Exhibit-P/8 has been rejected.
(2.) Brief facts of the case are that the respondent No.1 filed an application under the provisions of Rent Control Act, 2001 before the tribunal for evicting the petitioners from premises in question claiming himself landlord and the petitioners as tenant. Reply to the application was filed by the petitioners denying the relationship of landlord and tenant and it was also claimed that the respondent No.1 is not the owner of the premises in question. On the basis of pleadings of the parties, the tribunal has framed as many as seven issues.
(3.) The respondent has filed an affidavit before the tribunal on 14.11.2014 and appeared before the tribunal for recording his statement on 10.12.2015 as AW-1. During the course of recording of statement, the respondent sought to produce the photostat of two documents as Exhibit-7 and 8, one agreement to sale dated 17.03.1986 said to have been executed in favour of one Shri Ashok Kumar, father of petitioner No.1 and husband of petitioner No.2 and another agreement to sale dated 08.11.1995, said to have been executed by him in favour of the respondent.;