SARLA Vs. VINOD

JUDGEMENT

(1.) Heard finally with consent.

(2.) This writ petition under Article 227 of the Constitution of India is at the instance of plaintiff in the suit challenging the order of trial court dated 20/12/2014 whereby the petitioner's objection in respect of cross -examination of plaintiff's witness by the respondent on the issue of arrears of rent has been rejected.

(3.) In the suit for eviction filed by plaintiff the defence of respondent was struck off and when at the stage of cross - examination of petitioner's witness Smt Sarla a question was asked by respondent about the rent receipt of 13 months which was objected by the petitioner and said objection has been rejected by trial court by the impugned order.