FAKIR CHAND GUPTA Vs. ASHOK KUMAR GUPTA

JUDGEMENT

(1.) This revision petition is preferred by the petitioner herein (tenant) against the order dated 16.07.2015 passed by the learned Rent Controller, Hisar vide which his application for recalling PW-1 Ashok Kumar for his further cross-examination has been declined.

(2.) Facts in brief as mentioned in this revision petition are that the eviction petition filed by the respondent herein (landlord) for the ejectment of the petitioner herein (tenant) from the demised premises (ground floor of the residential house) is pending before learned Rent Controller, Hisar. Cross-examination of PW-1 Ashok Kumar was recorded on 26.02.2015.

(3.) I have heard learned counsel for the petitioner and also perused the record with his able assistance.