VIJAY KUMAR AGGARWAL Vs. INDERJIT KAUR

JUDGEMENT

(1.) THIS revision petition is filed by the petitioner (tenant) against the order dated 18.02.2015 passed by the learned Rent Controller, Chandigarh in Rent Petition No.1932 of 15.09.2011 vide which his application under Section 151 CPC for recalling witness -Gunraj Singh Gill for his further cross -examination has been declined.

(2.) FACTS in brief as mentioned in the application are that, the respondent (landlord) has filed an ejectment petition seeking ejectment of the petitioner (tenant) from the demised premises on the ground of personal requirement of her son Gunraj Singh Gill. Recently the petitioner (tenant) has come to know that abovesaid Gunraj Singh Gill is carrying on the business in four firms as detalied below: -

(3.) BEING dissatisfied with this order, the petitioner (tenant) has come up in the instant revision petition.