PARKASH CHAND Vs. GURMEET KAUR

JUDGEMENT

(1.) Petition herein inter alia is for setting aside impugned order dtd. 4/1/2018 (Annexure P-1) passed by learned Rent Controller, Ludhiana whereby application under Sec. 151 of Code of Civil Procedure, 1908 (for short 'CPC') filed by petitioner-tenant seeking permission to file amended written statement, was dismissed.

(2.) The revision petition is premised on the averments that respondentlandlady filed ejectment petition against petitioner-tenant on the ground of arrears of rent and bona fide personal necessity.

(3.) I have heard learned counsel for the parties and perused case file.