AMARJIT SINGH Vs. BALDEV SINGH

JUDGEMENT

(1.) THIS revision petition has been directed by Amarjit Singh son of Balwant Singh-tenant (hereinafter to be referred as "the tenant) against the impugned order dated 3.3.2001, vide which the Rent Controller has dismissed his application for additional evidence.

(2.) THE matrix of the facts culminating in the commencement, relevant for disposal, of present petition and emanating from the record is that respondent-landlord Baldev Singh son of late Inder Singh (hereinafter to be referred as "the landlord") filed an ejectment petition against Mohan Singh and Amarjit Singh tenants, invoking the provisions of section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter to be referred as "the Act") on the ground of subletting.

(3.) THE landlord contested the prayer of the tenant and filed the reply in which it was stated that the documents sought to be produced by the tenant were already in his knowledge and were available with him. The same could not be produced at this stage, because it will prejudice the case of the landlord and will amount to re-opening of the case. That being so, the landlord prayed for dismissal of the application.