ANIL KUMAR GAUTAM Vs. SUBHASH CHAND JAIN

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record. Brief facts of the case are that respondent landlord initiated proceedings under section 21(1)(a) of U.P. Act No. 13 of 1972 for ejectment of the petitioner tenant from the disputed accommodation situated in ground floor of House No. 297, Western Kutcheri Road, Meerut City, which was registered as P.A. Case No. 159 of 1987.

(2.) The contention of learned Counsel for the respondent landlord is that during the hearing of final proceedings the respondent landlord mischievously moved an application supported with an affidavit on 19.8.2010 for filing additional evidence and that it was liable to be thrown out at the very threshold, the Court below has entertained the same and the additional evidence has been taken on record by means of the order dated 25.8.2010.

(3.) Aggrieved by the aforesaid order dated 25.8.2010, the petitioner has come up in this writ petition.