OM PRAKASH ARORA Vs. SHAM SUNDER

JUDGEMENT

(1.) The present revision petition has been directed against the order dtd. 5/8/2022 whereby, an application filed at the instance of the petitioner seeking transfer of rent petition titled -Sham Sunder vs. Om Parkash Arora- pending in the Court of learned Rent Controller, Amritsar to any other court of competent jurisdiction, has been declined.

(2.) In the present case, respondent being landlord filed an ejectment petition under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949, against petitioner. The eviction was sought from the tenanted premises i.e. shop No. 17, situated on the ground floor, New Medical Market, Katra Sher Singh, Amritsar. The ground of eviction pleaded therein was of bona fide need of the landlord.

(3.) Petitioner being tenant filed his written statement on 20/9/2018. Thereafter, the petitioner sought amendment of his written statement which came to be declined by the learned Rent Controller, Amritsar vide order dtd. 27/4/2022, the petitioner filed Civil Revision No. 1712 of 2022, which was allowed by this Court vide order dtd. 5/5/2022 thereby, permitting the petitioner to carry out necessary amendments in his written statement.