VIPAN KUMAR Vs. GULSHAN KUMAR & ORS

JUDGEMENT

(1.) Vide order dated 04.02.2015, rendered by the Rent Controller, Amritsar, an application moved by the petitioner tenant seeking amendment in the written statement has since been dismissed.

(2.) On an analysis of the matter in issue, the Rent Controller declined the prayer of the petitioner tenant and concluded, as thus:-

(3.) Concededly, the petitioner has cross-examined the respondents landlord as regards the proposed amendment. Petitioner tenant is yet to lead and conclude his evidence and, thus, he is at liberty to adduce appropriate evidence to prove that respondents landlord had, indeed, concealed that the adjacent shop to the demised premises was in occupation of another tenant, namely, Surinder Singh Baba. In any event, even if the adjacent shop was owned by respondents No.1 to 3 but was in occupation and possession of another tenant, that would hardly be of any consequence, for the respondents landlord are not in occupation of the said premises.