AJIT SINGH Vs. TARLOCHAN SINGH

JUDGEMENT

(1.) This revision petition is directed against the orders of the learned Rent Controller, Garhshankar, dated 25th April, 1975, and 29th May, 1975.

(2.) It is not necessary to state the facts as Mr. Sarwan Singh, learned counsel for the petitioner, submits that the learned Rent Controller should have at least, recorded the statement of the petitioner. Mr. Karampal Singh Sandhu, learned counsel for the respondent, does not oppose this contention of the learned counsel for the petitioner. Even otherwise I am satisfied that before closing the evidence of the petitioner, a chance should have been given to him to make his own statement. Thus the orders of the learned Kent Controller are modified to this extent that only one chance will be given to the petitioner to make his statement as a witness. The petitioner shall not, however, be entitled to lead any other evidence. This petition stands disposed of accordingly. Parties, through their learned counsel have been directed to appear before the Rent Controller on 8th September, 1975. In the circumstances of the case, I make no order as to costs.