DEVI DAYAL Vs. GOURAN DEVI

JUDGEMENT

(1.) THIS petition is directed against the order of the Rent Controller dated February 17, 1989 whereby the defendants were directed to allow expert witness to inspect the shop on any working day which is convenient to the expert witnesses.

(2.) EARLIER vide order dated November 11, 1988, on the application of the landlady Smt. Gouran Devi, the roof and the walls of the disputed shop were allowed to be inspected after removing the false/artificial ceiling. Since the tenants refused to carry out the inspection of the ceiling and walls, the landlady moved the present application, dated February 4, 1989 that a direction be issued to the respondent to remove a part of the ceiling and racks for inspection by the expert witnesses. The said application was contested on behalf of the tenants. The allegations made were denied. The learned Rent Controller after hearing the learned counsel for the parties, again directed the respondent to allow the expert witness to inspect the shop on any working day which is convenient to the expert witnesses. The expert witnesses shall, however, give notice to the respondent of their visit. According to the petitioner, no such direction could be given by the Rent Controller. The landlady through her experts wants to remove false and costly wooden almirahs, thus, causing great loss and injustice to them.

(3.) SINCE at the time of motion hearing, further proceedings were stayed, the parties are directed to appear before the Rent Controller on August 18, 1989. Revision dismissed.