HARMAN PREET SINGH Vs. HIMMAT SINGH

JUDGEMENT

(1.) The petitioner herein is a tenant of shop No.B-2/1236 located at Banwari, Rajpura, Patiala Road. An application filed under Order VI Rule 17 CPC for permission to amend the reply to the main ejectment petition has been dismissed. The correctness of the aforesaid order has been challenged in this revision petition.

(2.) Relevant facts, in brief, are required to be noticed.

(3.) The respondents have filed a petition under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949, seeking the petitioner's ejectment on the ground of non-payment of rent, material impairment of premises as well as their bonafide necessity. While filing the written statement, the tenants stated that the respondents are neither the owners of the premises in question nor they are entitled to any relief on the stated grounds. It was further stated that the respondents have no locus standi to file the present ejectment petition.