BAGGA SINGH AND SONS Vs. SANDEEP SOOD

JUDGEMENT

(1.) The petitioner challenges order dated 15.2.2020 passed by learned Rent Controller, Ludhiana whereby an application moved on behalf of the petitioner for amending the written statement has been dismissed.

(2.) The respondent had filed petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 seeking eviction of the petitioner from the demised premises i.e. property measuring 1694 Sq. Yards being portion of property No.B-XV-64, 64-A, B-XV-65, B-XV-66A, B-XV-67A.

(3.) The petitioner filed his reply wherein he admitted that he was the successor in interest of the original tenant Bagga Singh. The stand of the petitioner in this regard as extracted from para No.4 of the written statement (Annexure P-2) reads as follows: