RAGHBINDER SINGH Vs. DARSHAN SINGH

JUDGEMENT

(1.) RESPONDENT -landlord had filed ejectment petition for eviction of the petitioner-tenant on the ground of personal necessity. The same was allowed by the Rent Controller, Jalandhar. The appeal over the same filed by the tenant is pending in the court of Appellate Authority, Jalandhar. Before the appellate authority, the petitioner-tenant gave an application for amendment of the written statement. The said application was rejected and hence the petitioner has filed this revision petition challenging the order of rejection of amendment of the written statement by the appellate authority.

(2.) I have heard learned counsel for the parties.

(3.) DURING the course of arguments, learned counsel for the respondent-landlord has produced a copy of the eviction petition, copy of the written statement and copy of the deposition of the petitioner before the Rent Controller. The same being the copies of the record of the trial court were taken on record. The amendments which the tenant seeks to make in the written statement are as under :