PRABH DYAL Vs. KANTA RANI

JUDGEMENT

(1.) HEARD .

(2.) THE respondent -landlord filed petition under Section 13 of East Punjab Urban Rent Restriction Act, 1949 seeking ejectment of revision petitioner from the demised premises, which is a shop situated at Patiala Gate Bazar, Sangrur, on the ground of non -payment of rent and personal bona fide necessity. The petition was filed in the year 2010 and is still pending before the Rent Controller.

(3.) THE revision petitioner moved an application on 23.07.2014 (the date on the application, copy of which has been placed on file as Annexure P -3, is written as 30.05.2011) seeking permission to add following plea by way of amendment: -