SUSHIL KUMAR JAIN Vs. MANOJ KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order dated 15th of July, 2008 passed by a learned Judge of the High Court of Punjab and Haryana at Chandigarh in Civil Revision No. 3700 of 2008, by which the Civil Revision case filed by the tenant/appellant was rejected, affirming the order passed by the Rent Controller, Chandigarh, by which the Rent Controller had rejected the application for amendment of the written statement under Order 6 Rule 17 of the Code of Civil Procedure (in short "the CPC") filed by the appellant.

(3.) The landlords/respondents have filed an ejectment proceeding in respect of the Main Gate and Covered First Floor of Shed No. 771, Industrial Area, Phase-II, Chandigarh (hereinafter referred to as the "demised premises"). This ejectment proceeding has been filed under Section 13 of the East Punjab Rent Restrictions Act (in short, the "Act"), in which under paragraph 2 the appellant has been described as a tenant in respect of the demised premises. In view of the controversy raised before us, it would be appropriate to produce paragraph 2 of the said petition, which is, as hereinunder: