HARBHAJAN SINGH SODHI Vs. RANBIR SINGH

JUDGEMENT

(1.) This revision petition is directed against the order of Shri Charanjit Jawa, Rent Controller, Amritsar, dated September 26, 1973. The petitioner before me is a tenant against whom petition under section 13 of the East Punjab Rent Restriction Act, 1949 (hereinafter called as the Act) is pending before the learned Rent Controller. On September 26, 1973, the ejectment petition was fixed for evidence of the petitioner, who is a respondent in the ejectment application. His evidence had been closed vide impugned order.

(2.) From the various orders passed by the learned Rent Controller, it appears that the list of witnesses on behalf of the tenant-petitioner was filed in Court and summons were issued to the witnesses. On April 25, 1973, one R.W., who was served, was examined and the case was adjorned to June 6, 1913. On June 6, 1973, the witnesses were not served and the case was adjourned to July 25, 1975. On July 25, 1915, one R.W., who was served, was examined and the case was adjourned to September 4, 1975, for evidence. The witnesses for the tenant-petitioner were not again served and the case was adjourned for September 26, 1973, when the evidence of the tenant-petitioner was cloyed vide impugned order.

(3.) It is apparent from the orders passed by the learned Rent Controller that some of the witnesses summoned by the petitioner-tenant were not served even once. The petitioner having done the needful in depositing the process fee etc., it was the duty of the court to have git the witnesses served. The learned counsel for the petitioner states that the petitioner only wants to examine Prof. Sarbjit Singh and Shri Prem Maheshwari of Chetna Finance Chit Fund Company and he does not wish to produce any other witness.