- (1.) This revision petition has been filed against the order of the Rent Controller, Sangrur, whereby he dismissed an application for amendment of the written statement.
(2.) Briefly the facts are that Smt. Luxmi Bai filed an application for ejectment under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 against Bhagwan Dass and Saraj Din Petitioner on the ground that, they had not paid the rent and that Bhagwan Dass had sublet the property to Saraj Din. The application was contested by Saraj Din. During the pendency of the application, Saraj Din made an application for amendment of the written statement in which it is stated that the disputed house was a non-residential house and not a residential house. He further stated that he may be allowed to take that plea. The application was contested by the landlady. The Rent Controller, vide order dated August 17, 1973, dismissed the application. Saraj Din has come up in revision petition against the order of the Rent Controller to this Court.
(3.) The only contention of the learned counsel for the petitioner is that any of the party can take any plea at any stage, in case the other party is not prejudiced. He says that the learned Rent Controller has erred in not allowing to take the plea required to be raised by the Petitioner.;