SCOOTER INDIA LIMITED Vs. SUBHASH CHANDER PAHWA

JUDGEMENT

(1.) This application under Order 41, Rule 27CPC was filed by the appellant alongwith the second appeal against theorder passed by the Rent Control Tribunal, Delhi dated 30/03/1991whereby the appeal filed by the respondent herein was allowed.

(2.) A brief resume of the facts reveals that the eviction petition wasfiled by the respondent herein under clause (b) of proviso to Section 14(1)of the Delhi Rent Control Act, (for short 'the Act'). The eviction petitionwas filed against the tenant M/s. Scooter India Ltd. (appellant herein). Itis to be noted that the alleged Sub-tenant Shri V.S. Singhal was neitherimpleaded in the eviction petition nor in the appeal filed by the landlord/respondent, before the Rent Control Tribunal.

(3.) The appellant prays for grant of an opportunity to produceadditional evidence, which is in the nature of documentary evidence, speltout in details in the application itself.