GURBACHAN SINGH Vs. TARSEM LAL

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 06.04.2011 passed by the learned Rent Controller, Ludhiana by which an application filed by the tenant for placing and proving on record some documents, has been declined.

(2.) IN short, the landlord filed the eviction petition, inter alia, on the grounds of non-payment of rent and ceased to occupy the demised premises from the last 4 months prior to the filing of the eviction petition. The tenant tendered his affidavit on 03.03.2010 along with the documents. His cross- examination was recorded on 08.09.2010. He was re-called for further cross- examination on 16.11.2010. Thereafter, he filed the application in order to place and prove on record the renewed premium receipt dated 18.03.1997 and the Income Tax Returns for the years 1999-2000, 2000-2001 and 2001-2002.

(3.) I have heard learned counsel for the petitioner and perused the impugned order from which I have found that there is no error committed by the learned Court below because no reason has been assigned by the petitioner as to why he had not proved the said documents at the time when he was leading his evidence.