PARKASH CHAND Vs. AJAY SHARMA

JUDGEMENT

(1.) The present petition has been filed against the impugned order dtd. 28/5/2015, whereby an application filed on behalf of the son of the present petitioner before the learned Rent Controller for leading additional evidence has been dismissed.

(2.) Heard counsel for the parties and perused the petition and record.

(3.) The petitioner, in the case at hand, is the tenant in a landlord tenant dispute under the Rent Control act. After a protracted trial before the learned Rent Controller, eviction of the petitioner was ordered. During the pendency of the trial, the petitioner had filed a reply to the eviction petition, affidavit in his examination-in-chief and had been cross-examined at length before the learned Rent Controller.