PARDEEP SINGH Vs. JAGRAJ SINGH

JUDGEMENT

(1.) THIS revision petition has been filed by the petitionertenant against the order dated 23.1.2015 passed by the learned Rent Controller, Amritsar vide which application of the petitioner -tenant under Order 6 Rule 17 CPC read with Section 151 CPC for amendment of the written statement has been declined.

(2.) DURING the pendency of the ejectment petition, the present petitioner -tenant filed an application under Order 6 Rule 17 CPC read with Section 151 CPC for amendment of written statement. Brief facts mentioned in the application were that the applicant tendered his affidavit in his statement in which sale deed and order were exhibited and the copy of this affidavit was supplied to the petitioner -tenant. Only after making verification of these documents from the Court, respondents came to know that the property in dispute is purchased by the petitioners and as such they stepped into the shoes of landlord. Prior to this, the applicant never came to the respondents with any title deed nor copy of the same was supplied to them and hence the instant application to amend the written statement thereby admitting the relationship of landlord and tenant between the parties. Reply to this application was filed.

(3.) LEARNED Rent Controller after hearing the learned counsel for both the parties and going through the record as well dismissed the application vide the impugned order.