SATISH KUMAR Vs. GURCHARAN SINGH

JUDGEMENT

(1.) By this petition, the petitioner (tenant) challenges the order of learned Rent Controller (erroneously shown in the impugned order to be Civil Judge (Senior Division), Ferozepur, dtd. 16/10/2018,by which the application seeking appointment of a Local Commissioner has been dismissed.

(2.) Vide the said application (copy annexure P2), the petitioner sought appointment of a Local Commissioner to try and prove that the shop in question in which the petitioner is a tenant, is not in a dilapidated condition as has been contended by the respondent herein (landlord).

(3.) As per the petitioner, neither are there any major cracks in the premises nor have been wooden batten out lived their lives and, which position can only be determined by a Local Commissioner.