Chaman Lal and Others vs Rohit Kumar and Others

Rajesh Bindal, J.—Challenge in the present petition is to the order dated 16.4.2013, passed by the Rent Controller, whereby the application filed by the petitioners-tenants in the rent petition for admission and denial of the documents, has been dismissed. Learned counsel for the petitioners-tenants submitted that two documents, namely, sale deed dated 13.7.2007 and partnership deed dated 1.4.1994 are relevant and in case those documents are admitted or denied by the respondents-landlords, that will cut short the litigation.

After hearing learned counsel for the petitioners-tenants, I do not find any merit in the submissions made. The two documents, which are sought to be admitted or denied by the respondents-landlords are not pleaded in the written statement filed by the petitioners-tenants. In fact, the effort is to get these documents admitted or denied to prove signatures on some other documents, which are pleaded. The stage at which the application has been filed, the effort seems to be to delay the proceedings.

For the reasons mentioned above, I do not find any merit in the present petition. Dismissed.