- (1.) The application is allowed. Annexures P/1 to P/7 are taken on record. Tenant Suresh Goyal has filed this revision petition under section 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (in short, the Act) assailing order dated 21.2.2012 passed by learned Rent Controller, Chandigarh thereby dismissing application Annexure P/5 moved by the tenant-petitioner for amendment of his written statement filed in ejectment petition Annexure P/1 which has been instituted by Varinder Kumar respondent-landlord under section 13 of the Act seeking ejectment of the petitioner herein from half portion of ground floor and basement (larger portion) of SCF No. 508, Motor Market, Near Dhillon Complex, Manimajra, UT, Chandigarh.
(2.) Landlord has sought ejectment of the tenant on the ground of personal necessity of the demised premises.
(3.) The tenant by way of amendment wants to raise several preliminary objections which were available to him even at the time of filing of original written statement but the amendment application was filed at the stage when evidence of the tenant was going on. There is no justification advanced by the petitioner-tenant as to why the said pleas could not be taken in the original written statement. Consequently, the said amendment has been rightly declined.;