BALBIR KOCHHAR Vs. S.V. BHANDARI

JUDGEMENT

(1.) THIS is a revision under Section 24 of the Himachal Pradesh Urban Rent Control Act, 1987. The order under challenge was passed by the Rent Controller (IV), Shimla, on May 11, 1988. By it, the learned Rent Controller rejected the prayer of the landlords-applicants for production of certain documents. It was on account of an objection raised by the tenants-respondents.

(2.) THE documents which the landlords wanted to produce were the building plan submitted to the Municipal Corporation and some statements of bank account showing the capability of the landlords to incur the expenses necessary for reconstruction of the building after demolition of the existing building.

(3.) THE observations aforesaid made by the learned Rent Controller may, in suitable cases, be taken recourse to. In the facts of the present case, however, they are not relevant. It is true that these documents were not produced along with the petition moved by the landlord but it is equally true that these documents were not sought to be produced in the case at a very late stage of the proceedings before the Rent Controller but, almost at its threshold.