TARASPAL @ TRISHNA Vs. NIRANJAN SWARUP

JUDGEMENT

(1.) Heard Shri P.S. Pundir, learned counsel for the revisionist and Shri Sumit Daga learned counsel for the respondent

(2.) By means of this revision, the revisionist has challenged the order dated 3.2.2012 of the Court below rejecting his application for taking on the record certain further documents. The said documents are in the nature of receipts issued by the landlord in respect of other tenants.

(3.) According to learned counsel for the revisionist these receipts were important to establish the fact against the statement of the landlord that he is continuously being issuing receipts upon receiving of rent and by these documents, learned counsel for the revisionist suggest that he will be able to prove that in respect of other tenants regular receipts were not being issued by the landlord.