KHALIDA SALMAN Vs. SAHIL AHMAD DAR

JUDGEMENT

(1.) The petitioner has challenged order dtd. 13/7/2022 passed by learned Sub Judge (City Judge), Srinagar, whereby application of the petitioner (hereinafter referred to as the plaintiff) for producing evidence in rebuttal has been dismissed.

(2.) It appears that the plaintiff has filed a suit before the trial court seeking a decree of eviction of the respondent (hereinafter referred to as the defendant) from the shop measuring 130 Sqft. situated at 224, Jawahar Nagar, Srinagar. In the plaint it has been claimed by the plaintiff that she is owner of the shop in question and the same has been leased out by her to the defendant who has violated the terms and conditions of the lease agreement. The plaintiff has alleged a number of acts and omissions on the part of the defendant which, according to her, constitute violation of the lease agreement on the basis of which she is entitled to a decree of possession against the defendant.

(3.) The defendant contested the suit by filing a written statement. In his written statement, the defendant, while admitting the relationship of landlord and tenant between the parties, denied having violated any condition of the lease agreement and has contended that the suit has been filed by the plaintiff just to pressurize him to vacate the demised premises.