GANGA RAM Vs. SANTOKH SINGH

JUDGEMENT

(1.) THE present revision petition is directed against the order of eviction passed by the learned Rent Controller, Amritsar dated 18.1.1982 and of the Appellate Authority, Amritsar dated 26.4.1982.

(2.) THE grievance of the petitioner has been that during the course of the proceedings before the learned Rent Controller, amendment of the petition was allowed but no right was given to the respondent to file reply to the amended petition.

(3.) ONCE the amendment had been allowed with respect of a material fact, a corresponding right accrues to the respondent to file the reply to the amendment petition. The same has been denied. Thus, the respondent indeed has a grievance to state that prejudice has been caused to him.