DAVINDER PAL Vs. RITU MADAN

JUDGEMENT

(1.) This is tenant's revision petition challenging the order dated 7.8.2013 of the Rent Controller, Jagadhri, whereby his prayer for rejecting the amended petition filed on behalf of the respondent-landlady, has been dismissed.

(2.) An ejectment petition was filed by the respondent-landlady against the petitioner on 19.5.2008. The petitioner-tenant filed written statement on 18.11.2008.

(3.) During the pendency of the petition, an application under Order 22 Rule 10 CPC for substitution was filed by the respondent which was allowed vide order dated 20.4.2013 in the following terms: