KARTAR SINGH Vs. SABHA KAUL

JUDGEMENT

(1.) This petition is filed on behalf of the tenant and is directed against the order dated 5.2.94 passed by the learned Additional Rent Controller. Delhi Whereby the learned Add. Rent controller had permitted the land lady to file certain documents.

(2.) Mr. Dhir, learned counsel appearing on behalf of the tenant submits that the eviction petition in the present case was filed on 27th May 89 and the documents have been filed after lapse of more than 4 and half years. He further submits that the petitioner has alleged before the Addi. Rent Controller that one of the documents namely the will of Shri. Ram executed on 7th Nov.87 was gorged document, but learned trial Court without examining the point has passed the impugned orders.

(3.) From the order , I however find that the learned trial court had given cogent reasons that the evidence of the parties had not yet started and no prejudice would be caused to the tenant. If the landlady is permitted to file these documents. Even otherwise, the lady who is a widow, has stated that inadvertently these documents could not be filed earlier. In view of this. I do not find any merit in the petition and the same is dismissed. 1 however find that the trial court has not awarded any cost to the tenant though the documents were filed after a lapse of four and half years. Accordingly, I direct that the landlady shall pay a sum of rs. 1000/- as costs to the tenant for filing these documents at a belated stage. With this order the petition stands disposed of.