SOHAN SINGH Vs. NACHHATTAR SINGH

JUDGEMENT

(1.) This revision petition is directed against the order of the Rent Controller dated 30.8.1989 whereby the application filed by the tenant under Order 18 Rule 17-A of the Civil Procedure Code, for allowing additional evidence was dismissed.

(2.) By virtue of the said application, the tenant wanted to prove that the son of the landlord for whose residence the premises were required to be vacated has taken a licence of petitioner writer on 4.12.1985 and since then, he had been working as such. According to the learned counsel, the said evidence was necessary to determine the real controversy between the parties. The learned counsel for the respondent submitted that in the reply filed on behalf of the landlord to the above-said application this fact as such was admitted in paragraph 4 thereof and that being so, there was no question of leading any evidence to that effect.

(3.) After hearing the learned counsel for the parties, I do not find any merit in this revision petition.