MONIKA SAINI Vs. MUKHTIAR CHAND

JUDGEMENT

(1.) Petitioner is aggrieved of order dtd. 3/2/2018 (Annexure P-4), passed by learned Rent Controller, NRI Court, Jalandhar, whereby her application to produce on record certified copy of jamabandies for the year 2004-05 and 2009-10 of the property in question and to examine R.K.Verma, Architect, in order to prove the site plan by way of additional evidence, has been dismissed.

(2.) Petitioner filed a petition under Sec. 13-B of the East Punjab Urban Rent Restriction Act (for short 'Act'), for eviction of the tenant-respondent no.1 from the shop in question.

(3.) Respondent no.1-tenant filed an application for grant of leave to contest the ejectment petition, which was allowed and the written statement was filed by the tenant-respondent no.1 on 6/12/2011.