SUDHA GUPTA Vs. RAVINDER SINGLA

JUDGEMENT

(1.) This revision petition is directed against the orders of the Rent Controller dated 19.9.2008 and that of the Appellate Authority dated 24.10.2009.

(2.) The petitioner was inducted as a tenant by the respondent which fact was admitted by her but she disputed his ownership. She contended that the respondent was not the owner of the property. The ground for eviction was non-payment of rent which the petitioner did not deposit despite opportunity granted to her which led to the passing of the impugned order.

(3.) Learned counsel for the petitioner moved an application to place on record certain documents, which were obtained under the Right to Information Act, to plead that the respondent was not the owner of the property and neither was one Chhote Lal. This plea was C.R.No.7319 of 2009 (O&M) -2- also raised by the petitioner in her written statement and was negatived by the Rent Controller having regard to the fact that the petitioner has not been able to substantiate this plea in the first instance and thereafter before the Appellate Court. The prayer of the petitioner made in the application cannot be allowed in the revision petition wherein he seeks to place some documents on record. Hence the application is dismissed.