SATISH GARG Vs. INDERJIT SINGH BHATHAL

JUDGEMENT

(1.) A petition under Sec. 13B of the East Punjab Urban Rent Restriction Act, 1949 (in short, 'the 1949 Act') was preferred by then petitioner Inderjit Singh Bhathal (now respondent) against the present petitioner Satish Garg (then respondent) for ejectment of tenant from the shop duly described and depicted in the head note of the plaint.

(2.) During the course of proceedings, an application under Order VI Rule 17 CPC was moved by the landlord seeking amendment of the petition on the grounds that with the efflux of time it has become imperative that in future any petition for ejectment to be filed by a Non-Resident Indian would be subject to the provisions of the Punjab Rent Act, 1995 (in short, 'the new Rent Act') and therefore sought deletion of the provisions "under Sec. 13-B of the East Punjab Urban RentRestriction Act, 1949" and to replace it with the words "under Sec. 24(3) of the Punjab Rent Act, 1995" wherever it was so mentioned and further to add the words that the petitioner has since then returned to India permanently. The Court of learned Rent Controller, Ludhiana through impugned order dtd. 16/11/2021 (Annexure P7) allowed the amendment against which the instant revision has been preferred by the tenant petitioner Satish Garg.

(3.) Heard Mr. Tanvir Singh Attariwala, Advocate for the tenant petitioner; Ms. Harveen Kaur, Advocate for the landlord respondent and perused the records of the case.