Sangeet Lodha, J. - (1.) This petition is directed against order dated 9.12.2015 passed by the Rent Tribunal in Rent Case No.921/14, whereby, an application preferred by the petitioner, seeking leave to amend the reply to the petition, stands rejected.
(2.) The relevant facts are that respondent-landlord filed a petition under Section 18 of Rajasthan Rent Control Act, 2001 (for short "the Act "), for recovery of arrear of rent, possession of the premises leased out and the damages for use and occupation.
(3.) The petition is being contested by the petitioner by filing a reply thereto, inter alia taking a stand that the landlord did not deposit the amount of Urban Development Tax for the year 2007-08 with the Local Authority and therefore, the petitioner herein, could not use the premises for the purpose it was taken on lease. The petitioner has also filed counter claim seeking suspension of payment of rent for the period from September, 2012 to April, 2014, quantified at Rs. 5,10,500/-. That apart, the prayer is also made for directions to remove the obstructions created on the way and the staircase.;