RAJINDER SINGH Vs. JAIPAL SINGH

JUDGEMENT

(1.) This is the landlord's revision petition challenging the impugned order dated 22.10.2012, whereby his prayer for amendment of the rent petition has been rejected. According to the petitioner, an ejectment petition was filed against the respondent on the ground of non-payment of rent and personal necessity of the petitioner-landlord for the demised premises which is a residential house. The petitioner came to know that respondent has filed a suit for permanent injunction against him and in that suit he has made a statement that he is running a collection agency from the tenanted premises and thus has changed the user of the demised premises and keeping in view the aforesaid fact, petitioner moved an application for amendment of ejectment petition to incorporate the aforesaid factum of change of user of the suit property and further to raise plea against the respondent-tenant. It is the further case of the petitioner that vide impugned order dated 22.10.2012, the Rent Controller, Ludhiana has dismissed the application on wholly untenable grounds.

(2.) On the other hand, learned counsel for the respondent-tenant has vehemently argued that the parties are already leading evidence and moreover there is no change of user of the demised premises.

(3.) I have heard learned counsel for the parties and have gone through the record of the case.