(1.) This petition under Article 227 of the Constitution of India impugns the order of the trial court dated 06.8.2013 by which the trial court struck off the defence of the petitioner/defendant/tenant because of non-compliance by the petitioner/defendant/tenant of the order to file all documents submitted by the petitioner/defendant/tenant signed in Hindi to the Governmental authorities between the years 1993-2006.
(2.) The disputes with respect to submitting of signatures of the petitioner/defendant/tenant to the Governmental authorities arose because the petitioner/defendant/tenant disputed his signatures on the rent agreement and counterfoils of rent receipts, and had signed his pleadings both in English and Hindi.
(3.) It is not unknown that the tenants in a suit for possession which is filed in civil courts in Delhi, in most of the cases do not have substantial defences, and therefore every trick in the book and not in the book is used to somehow or the other delay and drag the suit for possession. The present petition as also the delaying tactics of the petitioner/defendant/tenant in the trial court is clearly a part of this malafide process.