VINOD Vs. KRISHAN LAL

JUDGEMENT

(1.) Challenge in the revision petition is to the order dtd. 21/11/2024 (Annexure P-11) passed by the Rent Controller, Abohar, allowing the application of the respondent to pursue his case through his son due to his mental condition.

(2.) Learned counsel for the petitioners has submitted that the mental condition of the landlord- respondent is stable and the respondent is purposely trying to avoid further cross-examination and for the said purpose, the application has been moved. It is further submitted that a perusal of the Special Power of Attorney, which has been executed on 23/8/2024 would show that it is nowhere stated in the said Power of Attorney that the respondent is of unstable mind and thus the said fact also shows that in fact the respondent is of stable mind and is purposely trying to avoid the cross- examination. It is submitted that the application filed by the respondent for permission to examine Power of Attorney of the petitioner on his behalf is misconceived and the impugned order allowing the said application is not in accordance with law and thus, the same deserves to be set aside.

(3.) This Court has heard learned counsel for the petitioners at length and with his able assistance have gone through the record.