RAM CHAND Vs. HARI DEVI

JUDGEMENT

(1.) THIS petition is directed against the order of Rent Controller, Hansi, dated 24th September, 1986, whereby the request on behalf of Hawa Singh respondent that Ram Chand petitioner has no right to cross-examine his witness was allowed.

(2.) LEARNED counsel for the petitioner contended that in view of the provisions of Section 138 of the Indian Evidence Act, Ram Chand (respondent in the ejectment application) was entitled to cross-examine the witness produced by Hawa Singh, the alleged sub-tenant. In support of his contention, he referred to Sadhu Singh v. Sant Narain Singh Sewadar and others, A.I.R. 1978 Punjab and Haryana 319.