AMARJIT SINGH Vs. SANDLA SOOD

JUDGEMENT

(1.) This is tenant's revision petition challenging the order dated 8.1.2013 of the Rent Controller, Ludhiana whereby his application filed under Order 6 Rule 17 CPC for amendment of the written statement has been rejected. The respondent-landlady filed a petition on 19.12.2009 under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (for short 'the Act') for eviction of the petitioner on the ground of non-payment of rent and that the demised premises are required by the respondent-landlady for her use and occupation.

(2.) To contest the aforesaid ejectment petition, the petitioner-tenant filed written statement denying the relationship of tenant and landlady between him and the respondent. The averments as made in the written statement reads thus:

(3.) Since the relationship of landlady and tenant was denied, the Rent Controller proceeded to frame the issues as assessment of provisional rent was not required. After framing of the issues on 14.11.2011, the respondent-landlady led her evidence and proved the sale deed executed by Kar-nail Singh, the original owner, in her favour. The copy of the sale deed was also annexed by the respondent-landlady along with the plaint. Thereafter, the petitioner moved an application on 28.11.2011 making a prayer for assessing the provisional rent and allowing him to tender the same. However, the said prayer of the petitioner was rejected.