DARSHAN SINGH KHURANA Vs. ASHOK KUMAR DEVGAN

JUDGEMENT

(1.) Petitioner - Darshan Singh Khurana has filed the instant civil revision under Art. 227 of the Constitution of India seeking setting aside of the impugned order dtd. 1/3/2021 passed by the Appellate Authority, Amritsar in Rent Appeal No.5 of 2018 dismissing an application for amendment of written statement filed by a revisionist to incorporate subsequent events.

(2.) Briefly stated, the facts of the case are that petitioner - landlord Ashok Kumar Devgan had filed an ejectment petition against revisionist - Darshan Singh Khurana on various grounds one of which being of bona fide need. That ejectment petition was allowed by Rent Controller, Amritsar vide judgment dtd. 15/11/2017. Feeling aggrieved against that judgment, the respondent - tenant Darshan Singh Khurana had preferred an appeal before the Appellate Authority, Amritsar, notice of which was given to petitioner - landlord Ashok Kumar Devgan, who had put in appearance. During the course of those proceedings, Darshan Singh Khurana had moved an application for amendment of the written statement to the following effect:

(3.) Learned Appellate Authority, Amritsar vide impugned order had dismissed the application, leaving Darshan Singh Khurana aggrieved, who has filed the present revision petition.