(2)Where.-(a)the lease pleaded is oral and either party denies relationship, and no receipt or acknowledgement of payment of rent as referred to in sub-section (1) above is produced, or(b)in the opinion of the Court there is reason to supsect the genuine existence of the document of lease or the receipt or acknowledement of payment of rent. the Court shall at once stop all futher proceedings before it and direct the parties to approach a competent Court of civil jurisdication for declaration of their rights.
