CHAMAN SINGH Vs. PARVESH GARG

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner and have perused the impugned order dated 17.9.1997 passed by the learned Addl. District Judge, Ambala. I, however, do not find any infirmity or illegality in the well reasoned order passed by the learned Additional District Judge. Admittedly, the appellant/tenant wanted to bring on record by way of additional evidence copy of the plaint with regard to a suit where the plaintiff and the respondent landlord were parties.

(2.) These documents pertain to the period December 1993 and January 1994 whereas the present appeal was filed in May 1996.

(3.) There is no explanation whatsoever as to why these documents which were in the knowledge of the petitioner/appellant were not produced before the learned trial Court. Accordingly, the petition being without any merit is dismissed.