MAYA DEVI Vs. ROSHAN LAL

JUDGEMENT

(1.) THE petitioner, who is a landlady, had filed a petition for ejectment of the respondent Under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973. As per the allegations, during the pendency of the petition before the Rent Controller, the tenant came to occupy another premises. The petitioner sought amendment of the ejectment petition to incorporate that fact and to press for ejectment on that ground as well. Vide the impugned order, the amendment was allowed subject to payment of Rs. 2,000/- as costs, This revision petition has been filled against the aforesaid order to the extent it imposes Rs. 2,000/- as costs.

(2.) I have heard the learned counsel for the petitioner and the respondent in person.

(3.) THE revision petition stands disposed of in the above terms.