KISHAN CHAND Vs. HARDWARI LAL

JUDGEMENT

(1.) This revision petition has been filed by the tenant respondent against the order of the Rent Controller, Nabha, dated the 25th August, 1975, by which he allowed six witnesses including non-technical witnesses to inspect the building in the presence of the Local Commissioner and then to give evidence in the Court.

(2.) The only grievance of the learned counsel for the petitioner is that the Court could not allow non-technical witnesses to examine the property in dispute and then to make a statement in the Court. The learned counsel for the respondent concedes that the order to that extent is not valid.

(3.) I accordingly partly accept the revision petition and hold that the order is illegal to the extent to which the Rent Controller has allowed the nontechnical witnesses to examine the building. The other witnesses may, however, examine the building and then make a statement in the Court as ordered by the Rent Controller. In the circumstances of this case, I make no order as to costs. Civil Miscellaneous application has been become infructuous and is dismissed as such.