NARANJAN SINGH Vs. R.P. GULATI & CO.

JUDGEMENT

(1.) THE petitioner is a landlord. The petitioner had given an application before the learned Rent Controller for permission to lead additional evidence in order to prove the existing condition of the building. One of the grounds for ejectment in the eviction petition is that the building has become unfit and unsafe for human habitation. The petitioner wanted to examine one more building expert and that request has been declined by the Rent Controller and, hence, this revision petition has been filed.

(2.) I have heard the learned counsel for the parties. It is not in controversy that earlier the petitioner had examined one building expert and counsel for the petitioner has submitted that the building expert, now to be examined, is to prove that the building has further deteriorated.

(3.) VARIOUS restrictions, which are there in Section 115 of the Code of Civil Procedure are not in Sub-Section 15(5) of the Rent Act. This being so, the above mentioned judgments will not be applicable, so far as the present application is concerned.