MADAN LAL Vs. NARINDERPAL SINGH AND ORS.

JUDGEMENT

(1.) Petitioner has filed this petition challenging the order dated 6.2.2013 whereby application moved by the petitioner for permission to amend the eviction petition, was dismissed. I have heard the learned counsel for the parties and have gone through the record available on the file carefully.

(2.) Petitioner has filed petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 seeking eviction of the respondents from the demised premises on the ground of arrears of rent and personal necessity. During the pendency of the petition, petitioner moved an application under Order 6 Rule 17 of the Code of Civil Procedure, 1908 for permission to amend the eviction petition. The said application was dismissed by the learned Rent Controller vide the impugned order dated 6.12.2013. Hence, the present petition by the petitioner-landlord.

(3.) Petitioner had sought ejectment of the respondents from the demised premises on the following grounds:-