- (1.) This is a landlord's revision against the order of Rent Controller, Ludhiana, dated 12th January, 1979, refusing to allow amendment of the ejectment application to introduce a new ground of ejectment solely on the ground that the application for amendment has been filed after ten months of the alleged change of user by the tenant-respondent.
(2.) After hearing the learned counsel for the parties and in view of the decision of P.C.J. in Rattan Singh v. S. Jagjit Singh Man, 1978 1 RCR(Rent) 53 , this revision has to be allowed, permitting the amendment sought for by the petitioner-landlord.
(3.) The proposed amendment sought for to add new ground is as follows :- "That the respondent had taken the aforesaid premises on rent from the petitioner in 1969 for carrying on this business of forging press and he actually carried on this business from 1969 onwards till about ten months ago when he totally wound up the said business and sold away the press and stored timber in the said premises. He has been carrying on the business of sale of timber and its products such as doors and widows etc. which he prepares in the said premises. This change of user of the premises has been effected by him for the last ten months without the permission and consent of the petitioner".;