DALJIT SINGH Vs. KAMLESH KHURANA

JUDGEMENT

(1.) TENANT /Petitioner has approached this Court in a revision petition under Section 15/5 of the East Punjab Rent Restriction Act against the order dated 23.3.2011 passed by the learned Rent Controller, whereby his application for amendment of the written statement has been dismissed.

(2.) I have heard learned Counsel for the Petitioner and perused the paper book. I find no merit in the plea being raised for amendment of the written statement to incorporate the factum of earlier Eviction proceedings initiated by the Respondent/landlord against the father of the Petitioner filed in the year 1989 which was finally disposed of by this Court in revisional jurisdiction in view of the compromise arrived at on account of parties agreeing to enhanced rate of rent.

(3.) IN view of the above, finding no merit in this revision petition the same is hereby dismissed.