ARJUN CHAND Vs. SHAMA JOSHI

JUDGEMENT

(1.) This revision petition is directed against order dated 14.06.2010 passed by the learned Rent Controller, Ferozepur by which application filed by the landlord for amendment of the eviction petition has been allowed.

(2.) In brief, the landlord filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 [for short "the Act"] for eviction of the tenant from shop bearing No.4, situated at Chowk Arya Samaj, Ferozepur on the ground of non-payment of arrears of rent, change of user and bona fide personal necessity of her second son, namely, Ish Joshi. In the eviction petition, it was pleaded that "whereas second son of applicant, who is going to open Chemist Shop, was earlier doing the job as a Medical Representative in a reputed company". The eviction petition was filed on 21.11.2004, written statement was filed on 03.05.2005 and both the parties led their respective evidence including the additional evidence by the landlord. On 09.04.2009, they advanced their final arguments and the case was adjourned to 16.04.2009 when application for amendment was filed by the landlord. The landlord, in ****** order to aver that the demised premises is required by Ish Joshi, has now pleaded that "whereas Ish Joshi, the second son of the applicant who is going to open Ayurvedic Medicine Shop and Office of agent of Life Insurance Corporation of India, was earlier doing a job of medical representative in a reputed company" and neither the landlord nor her son Ish Kumar is in occupation of any other non-residential building or has vacated any such building in the urban area concerned after the commencement of the Act.

(3.) The learned Rent Controller allowed the application on the ground that it is a subsequent event, whereas learned counsel for the petitioner has submitted that when Ish Kumar appeared as AW4, he had admitted in his cross-examination that "I am a graduate in Arts. I passed my B.A. in the year 1999/2000, I am not to open the Chemist shop. I cannot conduct a Chemist business as I have no license to this regard. I have seen the judicial file today in the Court and there is no proof of being my LIC agent in this file". He further submitted that the application for amendment was filed even after the arguments were heard by the learned Rent Controller with change of counsel, in order to fill up the lacuna which has been left in the case on account of the admission of Ish Joshi in his cross-examination. It is submitted that even if the law of amendment is liberal, but it cannot be stretched too far to allow the party to withdraw its admission in order to fill in the patches of the weakness of his case which is prejudicial to the case of the other party.