JAGDISH RAI Vs. ROSHAN LAL

JUDGEMENT

(1.) This Revisional Application is directed against the Order dated 31.01.2017 passed by the Ld. Rent Controller, Abohar in Rent Petition No.8 of 2015 under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 whereby the Application of Landlords/Respondents had been allowed.

(2.) Vide the impugned order, the Ld. Rent Controller had allowed the Application (Annexure P-9), in which, the Respondents/Landlords had prayed for a direction upon the present Petitioners/Tenants to allow inspection of the demised Shop by an Expert witness. The Ld. Court below in allowing the Application observed inter-alia -

(3.) It is thus seen that in allowing the relevant Application, the Ld. Rent Controller had entrusted the job of reporting about the condition of the demised Shop to a Public Servant/Junior Engineer in the Municipal Council of the local area.