KULDEEP SINGH BAWEJA Vs. AMARJEET SINGH KHURANA

JUDGEMENT

(1.) The instant revision petition under Sec. 25-B (8) of the Delhi Rent Control Act, 1958, is directed against the Order dtd. 7/3/2019, passed by the learned SCJ-cum-Rent Controller (South), Saket Courts, New Delhi, in RC/ARC No.17/2018, dismissing the application filed by the Petitioner herein (hereinafter referred to as 'the Tenant') for leave to defend and consequently allowing the eviction petition (hereinafter referred to as 'the instant eviction petition') filed by the Respondent herein (hereinafter referred to as 'the Landlord') and evicting the Tenant from one shop admeasuring about 210 sq. feet (approximately), having private No. A in property No. G-15, Hauz Khas Market, New Delhi (hereinafter referred to as the tenanted premises').

(2.) The facts, in brief, leading to the instant petition are as under:-

(3.) Learned senior counsel for the Petitioner/Tenant has further taken this Court through various documents that have been filed along with the instant eviction petition to show that the said documents were forged by the Landlord to show that his son was living in the same premises as the Landlord in order to circumvent the finding in the earlier eviction petition that the Landlord and his son are not on talking terms and the son of the Landlord does not reside with the Landlord. He has taken this Court through the Aadhaar Card of the son of the Landlord - Gurmeet Singh to show that it was prepared after the earlier eviction petition was withdrawn by the Landlord. He has also taken this Court through the driver's licence of Gurmeet Singh to show that it was prepared on 18/9/2017, i.e. after the withdrawal of the earlier eviction petition and before the filing of the instant eviction petition. He has also taken this Court through the election card of Gurmeet Singh to contend that it was also prepared on 27/1/2018, i.e. just before the filing of the instant eviction petition. He has further taken this Court thorough the voter's list of Malviya Nagar which does not show the name of the son of the Landlord. He also states that serious doubts can be raised with regard to the letter dtd. 16/4/2016 filed by the Landlord in the instant eviction petition to show that the son of the Landlord is no longer working at SARVA Servicescape Pvt. Ltd. He states that this letter is concocted and has been procured by the Landlord just to prove that his son is unemployed. He states that for this purpose, the Landlord or Gurmeet Singh will have to step into the witness box to substantiate their contentions.