JEWELLERS KHANNA SONS Vs. NARESH MITTAL

JUDGEMENT

(1.) CM No. 30775 -CII of 2011

(2.) APPLICATION under Section 151 CPC seeking permission to place on record the photocopy as well as exemption from filing the certified copy of Annexure R -1. For the reasons stated in the application duly supported by the affidavit of one of the respondent, the application is allowed subject to all just excepts and Annexure R -1 is taken on record.

(3.) IN brief, facts of the main case are that the petitioner (tenant) is in revision against the concurrent findings returned by both the courts below whereby eviction application filed by the respondents (landlords) on the ground of non payment of arrears of rent as well as personal necessity was allowed by the learned Rent Controller, Chandigarh and the findings thereof were affirmed by the learned Appellate Authority, Chandigarh vide order dated 24.09.2009.