RAKESHWAR LALL SOOD Vs. B.K. SINGH CHADHA

JUDGEMENT

(1.) The present petition has been filed against the impugned order dtd. 22/5/2024. Vide the said order, eleven issues were framed in the case at hand. Petitioner is aggrieved with framing of the following issues:-

(2.) In order to demonstrate that the aforesaid issues do not arise for consideration in the case at hand, learned counsel for the petitioner has taken me through the relevant portion of the rent petition (Annexure P-1), specifically to content of serial number 3 thereof, which deals with the details of the landlord in the case at hand. Annexure P-2 is the reply filed to the eviction petition. Attention is specifically invited to page 22 of the paper book i.e. Internal Page-3 of the reply, wherein, in response to contents of serial No.3, which deals with the details of the landlord, the respondent has categorically averred that the petitioner was wrongly posing himself to be the landlord and collecting rent from the respondent.

(3.) Other than the aforesaid, at page 28 of the paper book i.e. Internal Page-9 of the reply filed to the rent petition, a categoric averment has been made by the present respondent that rent has been paid to the petitioner till 30/6/2000. The same has been done incash on the request of the petitioner. No receipt qua the same has been issued in favour of the respondent by the petitioner.