SANJAY GUPTA Vs. SAVITA RANI

JUDGEMENT

(1.) THE petitioner tenant has filed this revision petition against the order dated 24.2.2015 passed by the Rent Controller, Ambala in rent petition No.102 -RBT of 2012/2013 vide which the application of the petitioner tenant under Order 6 Rule 17 CPC seeking amendment of written reply -cum -counter claim has been dismissed.

(2.) THE brief facts which are relevant for this revision are that the respondent landlady filed a petition under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (in short 'the Act') for ejectment of the petitioner tenant from the demised premises. During pendency of the ejectment petition, the respondent landlady appeared as witness and made certain admissions in the crossexamination which are detailed in para No.5 of grounds of this revision. The same are as under: -

(3.) FEELING aggrieved from this order, the petitioner tenant has come up in the instant revision petition.