LAWS(P&H)-2012-10-681

KRISHAN LAL BAREJA Vs. NARAYAN DASS & ANR

Decided On October 19, 2012
KRISHAN LAL BAREJA Appellant
V/S
NARAYAN DASS And ANR Respondents

JUDGEMENT

(1.) Petitioner(landlord) is in revision under Section 15(6) of the Haryana Urban(Control of Rent & Eviction)Act, 1973 (hereinafter referred to as the Act) with a prayer for setting aside order dated 17.08.2012 passed by the learned Rent Controller, Panipat as well as order dated 5.9.2012 passed by learned Additional District Judge, Panipat vide which the application of the petitioner(landlord) for recalling respondent no.1/tenant for further cross examination has been dismissed.

(2.) In brief, facts of the case are that the petitioner(landlord), after closing of the evidence by the respondents(tenants) had moved two applications, one for directing the respondent no.2 namely Roop Narain who is son of respondent no.1 to depose in the court and second to recall respondent no.1 namely Narain Dass for his further cross examination.

(3.) After hearing learned counsel for the parties, learned Rent Controller, Panipat dismissed the application vide impugned order and the same was affirmed by learned Appellate Authority as well, by stating that no appeal lies against the interlocutory orders and even on merits, it was dismissed after hearing both the parties at length.