SAT PAUL KAGRA Vs. PREM LATA

JUDGEMENT

(1.) This order shall dispose of Civil Revision No.4673 of 2009 and Civil Revision No.7141 of 2009 as common questions of law and facts are involved in both these cases.

(2.) Both the revision petitions have been filed by the petitionertenant against the respondent-landlady. While in the first revision petition, the petitioner impugns the order dated 23.5.2009 passed by the Civil Judge (Senior Division), Jalandhar, the impugned order in the second revision petition is dated 27.10.2009 passed by the Rent Controller, Jalandhar. The Civil Court as well as the Rent Controller, vide their respective impugned orders, have dismissed two separate applications moved by the petitionertenant to permit him to lead secondary evidence to prove "an agreement to sell dated 9.1.1995".

(3.) The petitioner is an Ex-Judicial Officer who was shown exit door by the High Court during the probation period. He is now a practising lawyer in the District Courts at Jalandhar. He was inducted as a tenant in the residential house bearing No.EH-149, Shantipura, near Ladowali Road, Railway crossing, Jalandhar City, admittedly owned by the respondentlandlady, who is a Non- Resident-Indian.