POKARDAS Vs. PARSHADI LAL

JUDGEMENT

(1.) This revision under Sec. 23-E of the M.P. Accommodation Control Act, 1961 (hereinafter referred to as the Act) is filed by the Tenant against the order of dated 20.3.1989 whereby the Rent Controlling Authority Bhopal rejected the prayer of the tenant to cross-examine the landlord.

(2.) In short the case of the applicant is that on 20.3.1989 the case was fixed for recording statement of the applicant. On this day, the applicant due to illness remained absent and in his absence the landlord was examined. However, the counsel for the tenant/applicant asked for time to cross-examine the landlord in the presence of the applicant/tenant after receiving full instructions.

(3.) The learned Rent Controlling Authority while repelling the submission fixed the case for 19.4.1989 for recording the statement of the tenant, but so far as the case of the landlord is concerned, it was closed on 20.3.1989 itself.