RAMESH KUMAR Vs. KULDEEP SINGH

JUDGEMENT

(1.) This is tenant's petition challenging the order dated 21.02.2013 of the Rent Controller, Ludhiana, whereby evidence of the petitioner has been closed by order of the Court.

(2.) It may be noticed that evidence of the respondentlandlord was closed vide order dated 24.01.2013 and thereafter, the case was fixed before the Local Commissioner for recording of the evidence of the tenant-petitioner. Vide aforesaid order, the Local Commissioner was directed to record the evidence and sent the report by 21.02.2013. Thereafter, the parties appeared before the Local Commissioner and the case was adjourned to 29.01.2013 for recording the evidence of the tenant-petitioner.

(3.) The Rent Controller after perusing the zimni orders passed by the Local Commissioner closed the evidence of the petitioner vide impugned order by observing as under:-