DAYAWANTI Vs. KIRPA RAM

JUDGEMENT

(1.) This revision petition is directed against the order, dated 28th November, 1977 passed by the Rent Controller (I) Simla, whereby he closed the remaining evidence of respondent-landlord (present petitioner).

(2.) The brief facts are that Kirpa Ram tenant (present respondent) filed an application under Section 4 of the Punjab Urban Rent Restriction Act on 23-71971 and prayed that the fair rent of the premises occupied by him under Smt. Daya-wanti and others landlords be fixed after necessary enquiries as envisaged under the law. This application was contested by the landlords and on the pleadings of the parties the following issues were framed on 25-5-1972;

(3.) On 28-11-77 the Municipal Overseer was not present and as such the Rent Controller passed the impugned order closing the evidence.