INDERJEET AGGARWAL Vs. MANOJ AERI AND ORS.

JUDGEMENT

(1.) Dismissal of application (Annexure P-2) of the landlord to examine handwriting and fingerprint expert to get the disputed signatures of the tenants on the disputed receipts of rent compared with their admitted signatures on various other documents, vide order dated 6.9.2010 of the Rent Controller has resulting in filing of this revision petition by him.

(2.) It is claimed by the petitioner-landlord that examination of expert witness is necessary because relationship of landlord and tenant between the parties had been denied by the tenants, whereas rental receipts signed by the tenants are available with the landlord and are to be proved against them.

(3.) Hearing has been provided to the counsel for the parties while going through the paper book.