Bharat Bhushan Parsoon, J. - (1.) A petition under Section 13(B) of the East Punjab Urban Rent Restriction Act, 1949 (for short, the Act) filed for eviction of the tenant on 17.7.2012 by the petitioner -landlord is pending adjudication before the Rent Controller, Chandigarh, which is at the initial stage.
(2.) AN application for amendment of the petition to introduce one para which allegedly had been wrongly omitted to be mentioned in the petition, already preferred, is sought to be introduced now. The same reads as under: That the petitioner does not own or possess any commercial property in the Urban Area of Chandigarh, or for that matter anywhere in the country, and that he has not voluntarily vacated the same. Such application moved by the petitioner -landlord had met tough contest from the respondents -tenants and consequently, the said application of the petitioner -landlord was dismissed vide impugned order (Annexure P -3).
(3.) BY way of this revision petition, the petitioner -landlord has sought indulgence of this Court, claiming, that the Rent Controller did not appreciate the facts and circumstances having bearing on merits of the application for amendment and wrongly passed the impugned order causing great prejudice to the cause of the petitioner who in addition to being a Non -Resident Indian (NRI) is also a senior citizen.;