GURDIAL SINGH Vs. GULSHAN KUMAR

JUDGEMENT

(1.) This revision petition is filed against the order dated 4.6.99 passed by Appellate Authority, Kurukshetra in Rent Appeal No. 107 of 1999. Petitioner Gurdial Singh is the respondent in the appeal. Respondent Gulshan Kumar had given an application for additional evidence in the appeal before the learned Appellate Authority. Learned Appellate Authority partly allowed the application permitting certain additional evidence. The additional evidence permitted included copy of judgment in another ejectment petition filed by the present landlord against another tenant, copies of jamabandi, khasra girdawari and sale deed to show that the landlord is settled at different places. Ranjit Singh Lamberdar and Clerk of Sub Registrar are to be examined to prove the sale deed and the concerned Clerk of Food & Supplies Department is also to be examined with record of ration card to show that he knew how to affix signature. It is found by the appellant authority that ail this evidence except the alleged rent receipts of Surta Ram is not likely to be fabricated and that the same consists of official record.

(2.) The appellate Authority, therefore, allowed the present respondent to lead additional evidence which was not likely to be fabricated one. Being aggrieved by the said order the petitioner has approached this court in revision.

(3.) I have heard learned counsel for the petitioner.