LAL CHAND Vs. SAVITRI PARKASH

JUDGEMENT

(1.) This revision is directed against the order of the Rent Controller allowing the prayer for additional evidence. The impugned order has been passed in a most illegal and perfunctory manner. In the application filed it was stated that several summons signed by respondent Nos. 3 and 4 and the records maintained by the Post and Telegraph Office showing the respondent Nos. 3 and 4 have been receiving the telegram and letters etc., at the address of the demised shop be summoned. The petitioner did not secure or produce with the application certified copies of the said documents. Even there is no detail of the summons or the record which is wholly to be produced. The Rent Controller, therefore, went wholly wrong in allowing the prayer for leading additional evidence. This petition is, therefore, allowed with costs and the impugned order set aside.