Pankaj Mithal, J. - (1.) Heard Sri Lalit Kumar, learned counsel for the tenant revisionist and Sri P.K. Jain, Senior Advocate, appearing for the landlord respondent No.1.
(2.) The respondent No.1 filed a Small Causes Suit for the eviction of the revisionist from the premises in dispute on the ground of default in payment of rent and material alteration. In the said suit the revisionist moved application 88Ga for adducing further documentary evidence in the form of rent receipts. The said application has been rejected by the impugned order dated 12.09.2014 passed by the Small Causes Court.
(3.) Accordingly, the present revision under Section 25 of the Provincial Small Causes Court Act, 1887 has been preferred.;