KULWINDER SINGH Vs. AMARJIT KAUR

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner (tenant) against the order dated 18.03.2015 passed by the learned Rent Controller, Amritsar vide which his application under Order 6 Rule 17, CPC, for amendment of the written statement was declined.

(2.) BRIEF facts are that an ejectment petition under Section 13 of the East Punjab Urban Rent Restriction Act 1949 (herein after to be referred as 'the Act') titled as Amarjit Kaur vs. Kulwinder Singh and another is pending before the learned Rent Controller, Amritsar. During the pendency of this petition, the petitioner (tenant) filed an application under Order 6 Rule 17, CPC, for amendment of the written statement. After getting reply from the respondent (landlord) the learned Rent Controller dismissed this application vide impugned order dated 18.03.2015, which necessitated to file the instant revision petition.

(3.) FACTS in brief as mentioned in the application under Order 6 Rule 17, CPC, are that the tenant/respondent has come to know during the pendency of the case that the applicant/landlord owns Hari Guest House situated between Shri Guru Ramdas Bazar and Mocha Bazaar near Chowk Ghanta Ghar, Amritsar consisting of furnished AC rooms. Besides, this she also owns eight shops on the ground floor of this Guest House which have been rented out to different tenants and earning sufficient income to the tune of Rs. 30,000/ - per month. Besides this, she is also earning more than Rs. 1 lac from the said Guest House and hence was the instant application.