BANARSI DASS Vs. GIAN CHAND

JUDGEMENT

(1.) This revision petition has been filed by the tenants against the order of the Rent Controller, Ambala Cantt. dated March 3, 1978.

(2.) Briefly, the facts are that the Rent Controller had fixed March 3, 1978 for the evidence of all the tenants but they had not summoned witnesses for that date. On that date they requested the Controller to grant further time to lead the evidence. The Controller adjourned the case to March 29, 1978 subject to the condition that they would bring the evidence at their own responsibility. The tenants came up in revision against that order.

(3.) It is contended by the learned counsel for the petitioners that the Controller could not direct the tenants to bring the witnesses at their own responsibility. He further submits that the tenants made another application for summoning the witnesses on the same date, on which the Controller had ordered that diet money be deposited. According to the counsel, the aforesaid two orders are not consistent ones.