RAJESH SHARMA Vs. RAKESH PRABHAKAR

JUDGEMENT

(1.) THIS petition is directed against the order dated 12.3.2013 rendered by learned Rent Controller -II, Solan in M.A. No. 403/06/12 in Rent Petition No. 5/2 of 2010.

(2.) KEY facts necessary for adjudication of the petition are that the respondent/landlord (hereinafter referred to as the "landlord" for the sake of convenience) entered into a lease agreement dated 27.05.2005 with the petitioner/tenant (hereinafter referred to as the "tenant" for the sake of convenience) qua the suit land, situated in Mauza Salogra, Tehsil and District Solan, H.P..

(3.) THE issues were framed on 25.10.2010. The landlord had already led his evidence. The tenant failed to lead his evidence despite four opportunities granted to him. He was also granted last opportunity to lead his evidence on 26.12.2011. However, he failed to do so. The tenant moved an application under Order 7 Rule 11 read with Section 151 of the Code of Civil Procedure.