CARGO MOTORS LTD Vs. SADHU SINGH

JUDGEMENT

(1.) Through this revision under Article 227 of the Constitution of India, tenants have laid challenge to order dated 18.07.2019 (Annexure P-12) of the Appellate Authority, whereby their application under Order 6 Rule 17 of the Code of Civil Procedure for amendment of written statement has been dismissed.

(2.) Briefly, respondent-landlord filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 against the petitioners on following grounds: -

(3.) The Rent Controller, after due notice to the petitioners, holding trial, accepted the petition of respondent-landlord vide order dated 10.03.2016 (Annexure P-7).