BALKAR SINGH Vs. BALWANT KAUR AND ORS

JUDGEMENT

(1.) Learned Counsel for the Petitioner submits that the documents mentioned in the application are part of record. Application is allowed as prayed for.

(2.) This revision petition is directed against the order dated 07.2.2011 passed by the learned Rent Controller, Ludhiana dismissing the application filed by the Petitioner/tenant under Order 6 Rule 17 of Code of Civil Procedure,1908 (for short,'CPC') for amendment of the written statement.

(3.) In brief, the eviction petition i.e. Rent Application No. 423 was filed on 17.8.1991 by the owner/landlord of Shop No. W1/58, Railway Road, Doraha Mandi,District Ludhiana, against the tenants including Balkar Singh (Petitioner), inter-alia, on the ground of nonpayment of rent and subletting of the demised premises.