T.S. CHANDHOK Vs. GUNWANT KAUR

JUDGEMENT

(1.) THIS revision petition is directed by the tenant against the order dated 26.8.2009 passed by the Rent Controller, Ludhiana dismissing his application under Order 6 Rule 17 read with Section 151 CPC for amendment of the application for leave to contest.

(2.) THE respondent-landlady/Non-Resident-Indian has filed an eviction petition under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'the Act') against the petitioner-tenant in respect of the residential premises situated at Khurd Mohalla, Old Civil Hospital Road-B-X-796 (old) B-XI-1827 (new), Ludhiana.

(3.) I have heard counsel for the petitioner at some length.