NIRMALJIT KAUR,J. - (1.) The prayer in the present petition is to set aside the order dated 20.04.2017 passed by the Additional Chief Judicial Magistrate (Rent Tribunal), Jodhpur Metropolitan vide which the application filed by the petitioner - non-applicant under Section 21 of the Rajasthan Rent Control Act, 2001 read with Section 35 of the Rajasthan Stamp Act, 1961 was dismissed with cost of Rs. 500/-.
(2.) While praying for keeping the Rent Deed (Ex.3) in part "D" of the record of the File by allowing the application under Section 21 of the Act after setting aside the impugned order, learned counsel for the petitioner raised two fold arguments:
(3.) Firstly, the Rent Deed is both unregistered and unstamped. Hence, the same cannot be taken into consideration and is liable to be kept in part "D" of the record of the File. Secondly, as per the FSL report, the signatures on the Rent Deed (Ex.3) is forged which shows that the Rent Deed was not executed by the petitioner. Hence, the said Rent Deed is not admissible. Heard. section 17(1)(d) of the Registration Act, 1908 reads as under: "Leases of immovable property from year to year, or for any term exceeding one year, or reserving a yearly rent".;