RUP CHAND Vs. SMT. MAN KAUR AND ORS.

JUDGEMENT

(1.) In this case, the respondent landlady closed evidence on March 21, 1975, reserving her right to make her own statement. After the evidence of the tenant petitioner started. Later on the tenant petitioner made an application in the Court of the Rent Controller that the landlady should be examined and his request was accepted. The landlady was examined on April 16, 1977 and the case was adjourned to May 2, 1977 for the evidence of the tenant-petitioner. In the meantime the tenant-petitioner made an application in the Court of the Rent Controller for summoning some more witnesses but application was rejected by the impugned order.

(2.) The tenant-petitioner has filed this revision petition against the said order.

(3.) The main contention of the learned counsel for the tenant-petitioner is that after the landlady made her own statement, the tenant-petitioner has a right to rebut her statement also and, therefore, his request for summoning the additional witnesses could not be rejected. The Rent Controller has not given any finding on this point. His main arguments are that the case has gone old and that the tenant-petitioner had taken so many adjournments for producing his evidence.