RAJINDER SINGH Vs. SATINDER KAUR AND ORS.

JUDGEMENT

(1.) A petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 for eviction of the tenant (petitioner herein) filed at the behest of landlord Devinder Singh Sawhney, is pending adjudication before the Rent Controller, Chandigarh. Landlord Devinder Singh Sawhney had died on 27.11.2012. His widow Smt. Satinder Kaur with the consent of the tenant was brought on record as his legal representative.

(2.) Landlord Devinder Singh Sawhney was proprietor of M/s Sahwney Plastic Industries. Now Smt. Satinder Kaur has got her name substituted for her husband and wants to run the unit herself, as all the responsibilities of the family which were being looked after by her husband have fallen on her shoulders, after being impleaded as his legal representative.

(3.) Pursuant to application under Order VI Rule 17 read with Section 151 CPC eviction petition has been allowed to be amended to incorporate her plea additionally that after the demise of her husband, she requires the tenanted premises for running the unit M/s Sawhney Plastic Industries for manufacturing of plastic bags. In short, she wants to restart the industry as its proprietor. This amendment was allowed by the Rent Controller vide the impugned order.