QAMRUDDIN Vs. ZIAUDDIN

JUDGEMENT

(1.) The present petition challenges the order dated 3rd May, 2019 passed by the ld. Additional Rent Controller (hereinafter, "ARC"?) by which the application filed by the Petitioner/Tenant (hereinafter, "Tenant"?) for placing on record additional documents, has been rejected by the ARC.

(2.) The Respondent/Landlord (hereinafter, "Landlord"?) had filed an eviction petition against the Tenant in respect of property No. 2670, Gali Sher-e-Afghan, Chhoti Baradari, Ballimaran, Delhi-110006 (hereinafter, "suit property"?) under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (hereinafter, "DRC Act"?). The said petition was filed on 13 th February, 2014. On 18th March, 2014, the leave to defend application was filed by the Tenant. The pleadings are stated to have been completed in the leave to defend application.

(3.) The present application for additional documents was moved by the Tenant in November, 2015 on the ground that the suit property is actually vested with the Custodian. Reliance was placed on two documents i.e., notices dated 1st April, 2015 and 9th July, 2015 issued by the Custodian to argue that these documents are relevant and material and ought to be taken into consideration for decision in the leave to defend.