ASHOK KAPOOR Vs. RAVINDER MEHRA

JUDGEMENT

(1.) This revision is filed by the tenant of Rent Petition No.RP/429/2018 titled Ravinder Mehra Vs. Ashok Kapoor pending before learned Rent Controller, Amritsar, as he is aggrieved by the fact that application under Order 6 Rule 17 CPC for amendment of the petition filed by the landlord, has been allowed.

(2.) It is revealed that respondent of this revision i.e. landlord sought ejectment of the tenant (petitioner herein) from the demised premises on the ground of bonafide need and non-payment of rent.

(3.) As per the petition (Annexure P.1), the landlord Ravinder Mehra had purchased the demised house vide sale deed dtd. 5/6/2018. Later on, by way of application for amendment, it was pleaded that in fact, sale deed of the demised property was executed in the name of M/s Mehra Cotton Mills through Ravinder Nath Mehra. Apart from this, petitioner wanted to add another ground of ejectment i.e. the demised premises had become unsafe and unfit for human habitation. This application has been allowed by learned Rent Controller by way of impugned order dtd. 1/9/2022.