MUNSHI RAM Vs. VIDYA DEVI

JUDGEMENT

(1.) The present revision petition under Article 227 of the Constitution of India has been filed impugning order dated 05.0l.2016 passed by the Rant Controller whereby the application for directing the respondents to produce relevant documents in their possession has been dismissed.

(2.) Brief facts relevant to the present lis are that the landlordrespondents filed an ejectment petition seeking eviction of the tenantpetitioner from the shop in question on the ground of bonafide personal necessity of the husband of landlord-respondent No.1 namely, Harish Kumar, who is stated to be unemployed.

(3.) The tenant-petitioner filed a reply stating therein that the said Harish Kumar, husband of landlord-respondent No.1, and his family members are infact members and owners in possession of many shops and commercial properties and that they are engaged in the business of property dealing. The husband of landlord-respondent No.1 - Harish Kumar - appeared as PW-1 as General Power of Attorney holder (hereinafter referred to as 'GPA') of the landlord-respondents and filed his affidavit in Court as Ex.PW-1/A. The GPA Harish Kumar was cross-examined. In the cross-examination suggestions were put to the GPA as to whether he was filing income tax returns. Various other suggestions were also given to the said GPA. Thereafter, an application was filed by the tenant-petitioner for directing the GPA to produce certain documents as mentioned in para 7 of the application which reads as under :