BANWARI LAL GUPTA Vs. BHUPINDER SINGH

JUDGEMENT

(1.) Vide order being assailed dated 07.07.2015, rendered by Civil Judge (Jr.Divn.), Ludhiana, application moved by the petitioner-tenant seeking amendment in his application for leave to contest under Section 18-A of the East Punjab Urban Rent Restriction Act, 1949 (for short, 'the Act'), has since been dismissed.

(2.) Vide a proposed amendment, what is sought to be pleaded, is that the respondent-landlord has failed to prove his status as an NRI and he does not even meet the ingredients of provisions of Section 13-B of the Act. Further, he does not intend to settle down in India as his family is already settled in Malaysia.

(3.) In response, the respondent-landlord contested the application moved by the petitioner and it was averred that such an application was not even maintainable. Further, the eviction petition was pending since 04.02.2011, and petitioner-tenant has been moving false and frivolous applications on one pretext or the other.