DR. Bharat Bhushan Parsoon, J. - (1.) IN this revision petition refusal to amend the written statement of the tenant, during pendency of the appeal preferred by him against his eviction, in an eviction petition which had been preferred by the respondent -landlord under the East Punjab Urban Rent Restriction Act, 1949 (hereinafter called the 'Act'), is under challenge.
(2.) IT has been claimed by the tenant that on the death of respondent -landlord, inter -alia, ground of personal necessity has become redundant and thus amendment in the written statement bringing all these facts was necessary and that the same has been wrongfully declined. Counsel for the respondent -landlord, on the other hand, has urged that death of landlord, ipso -facto, does not annihilate the distance already covered by the landlord in seeking his eviction from the premises under tenancy and that legal gains so earned enure even for the legal heirs. Prayer for dismissal of the revision petition has been made.
(3.) COUNSEL for the parties have been heard while going through the impugned order, grounds of revision and the attending circumstances.;