- (1.) Heard learned counsel for the petitioner. The petitioners are aggrieved against the order dated 10.4.2010 by which the Rent Tribunal permitted cross examination of the witnesses of the defendants/tenants.
(2.) Learned counsel for the petitioners tried to assail the impugned order and in the alternative prayed that so far as DW1 Shashirani is concerned, she is an old lady and she may be examined on commission.
(3.) So far as the impugned order is concerned, I do not find any illegality in the impugned order as it followed the principles of natural justice. However, so far as evidence of DW1 Shashirani is concerned, the petitioners may move an appropriate application before the Rent Tribunal for recording the statement of DW1 Shashirani which may be decided by the Rent Tribunal in accordance with law.;