KARAM KAUR Vs. SURINDER PAL

JUDGEMENT

(1.) n this revision petition the short question involved is that proper opportunity for the examination of petitioner Karam Kaur as her own witness was not granted. It is contended that she was ill and could not put in appearance in the Court. I find no error in the order passed by the Rent Controller. Be that as it may, since the case was being adjourned for the rebuttal evidence, another opportunity should have been granted to examine Karam Kaur as her own witness and costs should have awarded as the panacea for the default on her part. The case was admittedly adjourned on 29.9.1988 for 4.10.1988.

(2.) Keeping these peculiar facts in view, another opportunity is granted to the petitioner to examine only herself as her own witness on payment of costs of Rs. 200/-. Thereafter no adjournment shall be granted for this purpose on any ground whatsoever. The respondent shall be at liberty to make a prayer for examining any witness in rebuttal after the examination of Karam Kaur, if so advised, otherwise, the arguments shall be heard and the case should be decided within fifteen days from the date of examination of Smt. Karam Kaur. The date for examination of Karam Kaur shall be fixed by the Rent Controller. The matter may be disposed of preferably within two months. The petitioner is directed to appear before the Rent Controller on 16.10.1988.