KRISHAN ENGINEERING WORKS (REGD.) Vs. DURGA DASS

JUDGEMENT

(1.) By this common judgment, two Civil Revision Nos. 6404 and 6423 of 1999 can conveniently be disposed of together because both these petitions arise out of the same order dated 25.9.1999 passed by the learned Rent Controller, Panipat. Vide the impugned order, the learned Rent Controller dismissed the application filed by the petitioner seeking permission to lead additional evidence.

(2.) The relevant facts are that the petitioner asserting itself to be a registered partnership concern had filed an eviction application. The same had been contested. The petitioner submitted an application seeking permission to produce the certificate of registration of firms. The application was contested. The learned Rent Controller had dismissed the same holding that no due diligence has been shown by the petitioner. Aggrieved by the same, present petition has been filed.

(3.) During the course of arguments, learned counsel for the petitioner submitted that no issue had been framed with respect to the said controversy. He further urged that since it is an eviction petition, it is not necessary that the petitioner firm should be registered and, therefore, the learned Rent Controller was in error in dismissing the application.