PUSHPINDER SINGH CHEEMA Vs. M/S. KANWAL AGENCIES

JUDGEMENT

(1.) This is an application under Sec. 151 CPC for exemption from filing certified and true typed copies of impugned order and Annexures P-1 to P-18. For the reasons stated in the application, the same is allowed subject to just all exceptions. Main Case

(2.) Present Revision Petition has been filed by the petitioner/landlord challenging order dtd. 24/2/2020 whereby the petitioner's application under Order 6 Rule 17 CPC for amendment of eviction petition filed under Sec. 13-B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as'the Act') has been dismissed.

(3.) Brief facts of the case are that the petitioner is owner of SCO No. 383, Sector 37-D, Chandigarh. The present respondent is a tenant in front portion of second floor of SCO No.383, Sector 37-D, Chandigarh; as also the Basement of SCO No.383, Sector 37-D, Chandigarh. Accordingly, the petitioner had filed two eviction petitions under Sec. 13-B of the Act against respondent/tenant for eviction of respondent. The first eviction petition was filed by the petitioner in the year 2012, seeking eviction of the respondent from front portion of second floor of SCO No.383, Sector 37-D, Chandigarh (Annexure P-1); and the Second/present petition was filed on 24/11/2014 under Sec. 13-B of the Act for eviction of the respondenttenant from the Basement of SCO No.383, Sector 37-D, Chandigarh. Eviction was sought by the petitioner inter alia on the ground that the petitioner requires the entire building of SCO No.383, Sector 37-D, Chandigarh for his personal use and occupation as he intends to open a Food Joint with multiple facilities in the entire building of SCO No.383, Sector 37-D, Chandigarh for earning his livelihood.