HARWINDER SINGH @ PAPPU SINGH Vs. AMARDEEP SINGH

JUDGEMENT

(1.) Petitioner(tenant) is in revision under Article 227 of the Constitution, challenging the order dated 24.08.2012(P-9) whereby the learned Rent Controller, Amloh has allowed the application filed by the respondent(landlord) for producing secondary evidence of rent receipts. In brief facts of the case are that through the application(P-7) respondent(landlord) had sought permission of the court to prove the receipts for the period of January 2003 to June 2003, July 2003 to December 2003, January 2004 to April 2004, May 2004 to June 2004 and July 2004 to September 2004. It was specifically stated in the application that the original receipts are in possession of the petitioner(tenant) and he has not produced the same intentionally before the court. Since the respondent (landlord) is in possession of the photocopies, therefore, the present application was filed by the respondent(landlord) for proving the said receipts by way of secondary evidence.

(2.) The application was opposed by the petitioner(tenant) and it was stated that he is not in possession of original receipts, therefore, the application cannot be allowed.

(3.) After hearing learned Counsel for the parties, learned Rent Controller, Amloh allowed the application filed by the respondent(landlord) and permitted him to prove the same by way of secondary evidence.