TILAK RAJ ARORA Vs. SARBJEET KAUR

JUDGEMENT

(1.) This revision petition has been filed by Tilak Raj, tenant, against the order of Mr. B. R. Gupta, Rent Controller, Chandigarh, dated August 30, 1970.

(2.) Briefly, the facts of the case are that Shrimati Sarbjit Kaur and Mehtab Singh filed all application for ejectment against lnder Singh and Tilak Raj, petitioner. On August 20, 1976, the Rent Controller framed an additional issue which is as follows :

(3.) The counsel for the landlords made a statement that the landlords did not want to lead any evidence. The counsel for the tenants, however, stated that he wanted to lead evidence on additional issue. The case was adjourned to September 16, 1976 by the Rent Controller for evidence of the tenants. They filed an application for allowing them to summon witnesses through the Court. The application was declined by the Court on August 30, 1976, stating that the witnesses could not be summoned as the tenants had to bring witnesses at their own responsibility. Tilak Raj, tenant, has come up in revision against the aforesaid order.