SUKHWINDER PAL SINGH Vs. PARVEEN SINGH

JUDGEMENT

(1.) Pursuant to the order of this Court dtd. 7/1/2019, by this application, the applicant (petitioner in the accompanying petition) seeks to place on record the application earlier filed by the respondents under Order 6 Rule 17 of the CPC, seeking amendment of their petition before the Rent Controller by which they seek eviction of the present petitioner.

(2.) By this petition, the petitioner challenges the order of the learned Rent Controller, Amritsar, dtd. 10/10/2018 by which a second application filed by the respondents under Order 6 Rule 17 CPC, seeking to amend their petition, has been allowed.

(3.) Vide the impugned order, the learned Rent Controller while noticing an argument to the effect that a fresh application seeking eviction should be filed if respondent no.2 herein wished to amend the petition, rejected that contention by citing a judgment of the Supreme Court in Jai Parkash Gupta vs. Riyaz Ahamad and another, 2010(2) PLR 673, holding therein that once the owner had died and the children needed the premises in question, the Court at any stage could take that subsequent event into consideration and mould the relief accordingly.