GURPREET SINGH Vs. SUMAN SHARMA

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 15.12.2018 whereby the application of the petitioner to take on record additional documents, i.e. (1) transcript of conversation between the petitioner and the husband of the respondent held on 18.04.2018 and (2) copy of the sale deed dated 04.05.2011, has been dismissed.

(3.) Learned counsel for the petitioner submits that the sale deed dated 04.05.2011 is already referred to in the leave to defend application and is a sale deed which was executed by the mother of the respondent in favour of another tenant of an adjoining property. Learned counsel submits that the sale deed was not in power and possession of the petitioner.