SANTOSH RANI Vs. RAJINDER SINGH

JUDGEMENT

(1.) THIS petition is directed against the order of the Rent Controller, Mansa, dated 22.2.1988 whereby the application filed by the landlord-petitioner for exhibiting rent note produced in evidence was dismissed. The controversy between the parties was as to whether the document in question was Kabuliatnama or it was a rent note which requires registration. According to the Rent Controller, the said document requires registration and therefore since the same was not duly stamped and registered could not be admitted into evidence.

(2.) LEARNED counsel for the petitioner submitted that evidence with respect to the said document has been led by the parties and even the signatures thereon have been duly compared by the handwriting expert and, therefore, in these circumstances the document should be allowed to be exhibited and whether the same was admissible in evidence or not may be decided at the time of final hearing.

(3.) SINCE the passing of the final order was stayed at the time of motion hearing by this Court the parties are directed to appear before the Rent Controller on 29.9.1989 if no date is fixed prior thereto. Petition dismissed.