BHUPINDER SINGH Vs. RAMAN RAI

JUDGEMENT

(1.) The landlord, Mr. Raman Rai (contesting respondent), filed a petition under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949 seeking ejectment of the respondents (including the present petitioner) from the demised premises situated in Sector-22, Chandigarh on the ground of non-payment of rent from 1/8/2024. The monthly rent was claimed at Rs.4,25,000.00.

(2.) It was alleged that in discharge of the rent, GST and property tax liabilities for the period August-December 2024, the tenants issued various cheques amounting to Rs.3,82,500.00 per month which were dishonoured on presentation due to insufficient funds. Complaints under Sec. 138 of the Negotiable Instruments Act are pending before the learned JMIC, Chandigarh. As rent had not been paid ever since 1/8/2024, so ejectment was sought

(3.) Two respondents filed an application (Annexure P-2) under Order XI Rule 12 CPC read with Order VII Rule 14 CPC, seeking copies of documents from the landlord, inter alia copies of rent/lease agreements (2017 and prior), and copies of the cheques relied upon by the landlord. Separate applications were also moved, one under Order VII Rule 11 CPC (Annexure P-4) for rejection of the petition on maintainability grounds, and another under Order XI Rules 12-15 CPC (Annexure P-6) seeking directions to produce certain documents.